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State of Chattisgarh - Act

The Indira Gandhi Agriculture University, Raipur Statutes, 1987

CHHATTISGARH
India

The Indira Gandhi Agriculture University, Raipur Statutes, 1987

Rule THE-INDIRA-GANDHI-AGRICULTURE-UNIVERSITY-RAIPUR-STATUTES-1987 of 1987

Published on 9 September 1987
Commenced on 9 September 1987
[This is the version of this document from 9 September 1987.]
[Note: The original publication document is not available and this content could not be verified.]

The Indira Gandhi Agriculture University, Raipur Statutes, 1987Published vide Notification No. B-4-5-87-14-2, dated 9-9-1987, M.P. Rajpatra, dated 10-9-1987In exercise of the powers conferred by Section 38 of the Indira Gandhi Krishi Vishwavidyalaya Adhiniyam, 1987 (No. 20 of 1987), the State Government hereby makes the following first Statutes, namely :-

Chapter 1
General

1. Short title and commencement.

(1)These Statutes may be called the Indira Gandhi Krishi Vishwavidyalaya, Raipur Statutes, 1987.

(2)They shall come into force on the...............

2. Definitions.

- In these Statutes, unless the context otherwise requires,-

(a)"Act" means the Indira Gandhi Krishi Vishwavidyalaya Adhiniyam, 1987;

(b)"Section" means a section of the Act;

(c)Words and expressions used but not defined in these Statutes, and defined in the Act shall have the meaning assigned to them in the Act.

Chapter II
Officers of the Vishwavidyalaya

A. Other Officers

3. Other Officers.

- In addition to the officers mentioned in clauses (1) to (6) of Section 11, the following shall be the officers of the Vishwavidyalaya :-

(1)Superintendent of Physical Plant.

(2)Vishwavidyalaya Librarian.B. Appointment of officers of the Vishwavidyalaya, other than the Chancellor and Vice-Chancellor

4. Qualification for posts of officers.

- Qualifications required of candidates for appointments to the posts of University Officers other than those of the Chancellor and Vice-Chancellor shall be fixed by the Board or the appropriate appointing authority, as the case may be, taking into consideration the recommendations of-(a) the Administrative Council in the case of Registrar, Comptroller, Superintendent of Physical Plant and Dean of Student Welfare, and (b) the Academic Council in respect of the remaining officers. The prescribed qualifications shall be given due publicity and the Selection Committee shall select the candidates to such offices with due regard to the qualifications so prescribed.

5. Selection Committees for appointment of officers, teachers and service personnel.

- Anticipating a vacancy, the Vice-Chancellor shall get a Selection Committee constituted consisting of members as detailed below for selecting candidates to be recommended for appointment to officers other than those of the Chancellor and the Vice-Chancellor :-

	Designation of the post		Composition of Selection Committee
	(1)		(2)
(a)	Dean of Faculties Director of Research Services	(i)	One member nominated by the Department of Agriculture of theState Government.
	Director of Extension Services Director of Instructions	(ii)	One expert member representing the Union Ministry ofAgriculture to be nominated by the Department of AgriculturalResearch and Education, Government of India.
	Associate Directors Research	(iii)	One member from the Academic/Administrative Council nominatedby the Vice-Chancellor.
	Dean of Colleges Superintendent of Physical Plant	(iv) and (v)	Two expert members from outside the Vishwavidyalaya to benominated by the Vice-Chancellor.
	Comptroller Registrar	(vi)	Dean of the Faculty or the Director to be nominated by theVice-Chancellor depending upon the nature of the post.
	Librarian	(vii)	Vice-Chancellor or his nominee-Chairman.
(b)	Professors/Associate Professors/ Assistant Professors andequivalent posts in Research and Extension.	(viii)	Registrar shall be the Secretary.
(c)	Assistant Librarian, College Librarian, Technical Asstt.(Lib.), Agriculture Assistant, Superintendent, Dairy Manager,Foreman, Lady Extension Teacher, Extension Assistant and similarnon-teaching technical and field staff posts.	(1)	Chairman to be nominated by the Vice-Chancellor according tothe nature of the post
(2)	Dean/Director/Librarian to be nominated by theVice-Chancellor.
(3)	Head of the Department concerned.
(4-5)	Two expert members from outside the Vishwavidyalaya to benominated by the Vice-Chancellor. Registrar or DeputyRegistrar-Secretary.
(d)	Deputy Registrar, Deputy Comptroller, Assistant Comptroller,Assistant Registrars, Executive Engineer, Accounts Officer, AuditOfficers, Assistant Engineer, Junior Engineer, Medical Officerand such other technical posts, Technical Officers to Deans ofFaculties, Section Officers and other similar posts not coveredby the above.	(1)	Vice-Chancellor (or his nominee) - Chairman
(2)	Registrar.
(3)	Comptroller.
(4-5)	Two members to be nominated by the Vice-Chancellor accordingto the nature of the post to be filled up.
(6)	One member not connected with the Vishwavidyalaya to benominated by the Vice-Chancellor.
(e)	Ministerial posts (except those of Section Officers) invarious offices of the Vishwavidyalaya.	(1)	Registrar (or his nominee)-Chairman.
(2)	One Assistant Registrar to be nominated by theVice-Chancellor.
(3)	One officer to be nominated by the Comptroller from hisoffice.
(4-5)	Two officers to be nominated by the Vice-Chancellor from anyof the Faculty/Directorate/Department.
Note.-This committee will deal with theappointments on posts at the point of entry into service and alsowith promotion to higher posts.
(f)	Ministerial/Technical posts located at the point of entry intoservice like Lower Division Clerk, D.K. II, Laboratory Assistantin the Institutions like Colleges, Research Stations, etc.	(1)	Dean of College/Officer-in-Charge if the Institution-Chairman.
(2-3)	Two senior members nominated by he Dean of Faculty/Directorconcerned from the Institution/ Department where the post is tobe filled up.
(4)	One teacher of the College or Officer equivalent to benominated by the Dean of College/Officer-in-Charge by rotation.
(g)	Technical Posts (Non-Ministerial) in various offices of theVishwavidyalaya.	(1)	Registrar (or his nominee)-Chairman.
(2)	One officer to be nominated by the Comptroller from hisoffice.
(3-4)	Two officers to be nominated by the Vice-Chancellor from anyof the Faculty/Directorate/Department.
Note.-This Committee will only deal with theappointments on posts at point of entry into service and alsowith promotion to higher posts.
(h)	Departmental Promotion Committee in case of Ministerial staff(including all Ministerial Staff in the Vishwavidyalaya up toAssistants).	(1)	Registrar-Chairman.
		(2)	Comptroller-Member.
		(3-4)	Two officers to be nominated by the Vice-Chancellor fromwithin the Vishwavidyalaya
		(5)	One officer not connected with the Vishwavidyalaya to benominated by the Vice-Chancellor.

Note. - In case of promotion to technical posts carrying the scale equivalent to ministerial staff. Chairman of the Promotion Committee will be the appointing authority.Note. The quorum for every Selection Committee under classes (a) to (h) of Statute No. 5 shall be of half the total number of members plus one.

6. Procedure of Selection Committee.

(a)

(i)All posts of officers of the Vishwavidyalaya as detailed under Section 11 of the Act and Statute 3 (except those of the Chancellor and Vice-Chancellor) and teachers as defined under Section 2 (x) of the Act and detailed in Statute 3 (1) shall be filled by selection based strictly on merit through All India advertisement. The employees of the Vishwavidyalaya possessing the prescribed qualifications shall be eligible to apply and their applications shall be considered alongwith those of other candidates. However, the posts of Director Research Services, Director of Extension Services, Director Instructions, Deans of Faculties and Dean Student Welfare shall be inter-transferable provided the requirements of minimum qualifications laid down for the post are fulfilled.

(ii)Not more than one-third of the total number of positions of teachers in the cadre of Assistant Professor and Associate Professor may be promoted to the cadre of Associate Professor and Professor, respectively, strictly based on merit and in accordance with the norms laid down by the Indian Council of Agricultural Research and the State Government from time to time :

Provided that only those teachers shall be considered for merit promotion who have put in atleast ten years of continuous service in their respective cadre of which at least five years' service should be in this Vishwavidyalaya.

(iii)In case of recruitment to the posts of non-teaching Service Personnel including the officers of Class I, Class II and Class III, as specified in Regulation No. 4 (III) of the JNKVV Services (General Conditions of Service) Regulations, 1969 (except those at the point of entry to service), two-third out of the total number of vacant posts shall be filled up by promotion from amongst the employees of the Vishwavidyalaya and the remaining one-third posts shall be filled-up by selection based strictly on merit and advertisement other than that contemplated below in sub-clause (B), or on the names of eligible persons being sponsored by the M.P. State Employment Exchange. The employees of the Vishwavidyalaya possessing the prescribed qualifications shall be eligible to apply and their applications shall be considered alongwith those of other candidates. The selection shall ordinarily be made either by holding interviews or by holding competitive examinations, as the Selection Committee may decide :

Provided that for Class II and above posts in the works section of the Vishwavidyalaya, 60% quota shall be fixed for promotion from amongst the employees of the Vishwavidyalaya and 40% quota for direct recruitment through advertisement. In case the nature of vacancy is such that the Vishwavidyalaya may not be able to recruit the desired type of person either from the promotion quota or the direct recruitment through advertisement, the Vice-Chancellor may obtain the services of a suitable person on deputation from the Government of Chhattisgarh.

(b)In case of direct recruitment through advertisement the applications received in response to the advertisement shall first be scrutinised by a Committee to be appointed by the Vice-Chancellor, which shall recommend, to the Vice-Chancellor, the names of those applicants who fulfil the prescribed qualifications, being considered for the post. The screening committee shall also recommend to the Vice-Chancellor, for being called for interview, the names of those candidates whose qualifications are within the possibilities of relaxation by the Selection Committee. The applicants so recommended by the aforesaid committee and approved by Vice-Chancellor shall be called for an interview by the Selection Committee. In case of selection for the posts of Professors and Associate Professors, the Selection Committee may, in the manner as may be prescribed by the Board from time to time, at its discretion, also consider in absentia in the candidature of such applicants as are abroad on the date of interview.

The Selection Committee shall recommend a panel of not more than three names arranged in order of merit, for each vacancy, to the Vice-Chancellor.

(c)In case of recruitment by promotion from amongst the Vishwavidyalaya employees, the Vishwavidyalaya shall determine in respect of each grade or service to which appointment may be made by promotion, the grade or service from which such promotion may be made. The Selection Committee shall scrutinise the service record, qualification and professional attainments, etc. of all employees in the concerned grade or service from which promotion is to be made and shall recommend a panel of not more than three names for each vacancy, arranged in order of merit-cum-seniority.

7. Procedure for appointment.

(1)The panel of recommendees in order of merit prepared in accordance with Statute 6 (a), 6 (b) and 6 (c) shall be submitted by the Vice-Chancellor to the appointing authority with his own recorded recommendation.

(2)The appointing authority may accept and approve the recommendations or return the recommendation refusing to accord approval, giving reasons in writing thereof, in which case the Vice-Chancellor shall, in due course present another panel of recommendees in order of merit to the appointing authority in accordance with the Statutes 6 (a), 6 (b) and 6 (c).

(3)Subject to the provisions of Statute 6 (a) the appropriate appointing authority may make an ad hoc appointment in any emergency for a period of not more than six months. Such an ad hoc appointment extending beyond a period of six months will require the approval of the Board.C. Emoluments, terms and conditions of service and powers and duties of the Vice-Chancellor

8. Emoluments and other terms and conditions of service of the Vice-Chancellor.

(1)The Vice-Chancellor shall receive a salary of Rs. 30(H) per month irrespective of pension and pension equivalent of gratuity that may be admissible to him. He shall, in addition, be entitled to dearness allowance as admissible to other officers of the equivalent salary in the State Government from time to time. He shall also be entitled to free and unfurnished residential accommodation at the headquarters of the University. Where Vice-Chancellor's residence is furnished by the University, he shall pay hire charges tor the furniture at his residence at the rates prescribed by the State Government tor hire of Government furniture from time to time. He shall also be entitled to free conveyance, provided that if a person on the date of appointment is in Government or Vishwavidyalaya service he may be given the last salary drawn by him plus 20% of deputation allowance or Rs. 500 which ever is less :Provided further that the Board may if it considers necessary so to do in the interest of the Vishwavidyalaya fix with prior concurrence of the Chancellor a salary higher than the one specified above.

(b)The Vice-Chancellor shall not be entitled to the benefits of the Vishwavidyalaya Provident Fund :

Provided that if a person already in service of the Vishwavidyalaya is appointed as Vice-Chancellor, he shall be allowed to continue to subscribe to his Provident Fund and the contribution of the Vishwavidyalaya will be limited to what he had been contributing prior to his appointment as Vice- Chancellor.

(2)The Vice-Chancellor shall be entitled to receive Travelling Allowance at the rates prescribed in the Travelling Allowance Rules fixed by the Board and also medical reimbursement as per Vishwavidyalaya Rules.

(3)

(a)The Vice-Chancellor shall be entitled to leave on full pay for 1/11th of the period spent on active service. He may avail himself of this leave whenever he finds it necessary to do so during his tenure and report the same to the Board :

Provided that he will cease to earn such leave when the leave due to him amounts to ninety days. The Vice-Chancellor shall be entitled for surrender and encashment of earned leave and all other leave privileges as are granted by the Vishwavidyalaya to its officers.

(b)In addition to the leave noted in sub-clause (a), the Vice-Chancellor shall be entitled in case of illness or on account of private affairs to leave without pay for a period not exceeding three months during the period oi his tenure, provided that leave taken without pay may be subsequently transformed into leave on full pay to the extent to which leave may have become due under sub-clause (a) above.

(4)Power of Vice-Chancellor. - The Vice-Chancellor shall have the power :-

(a)to sanction recurring and non-recurring expenditure within the approved budget of the Vishwavidyalaya provided he may re-appropriate amounts within the various units of appropriation;

(b)to countersign his own TA. bills and medical reimbursement bills subject to the provisions of the Vishwavidyalaya Rules;

(c)to open account on behalf of the Vishwavidyalaya in the Scheduled Bank in accordance with sub-section (3) of Section 36 of the Act and to authorise any drawing and disbursement officer of the Vishwavidyalaya to operate such an account.

(d)to countersign T.A. bills and sanction absence of duty beyond jurisdiction of officers of the University;

(e)to grant leave as per delegation of powers.

D. Emoluments, terms and conditions of service and powers and duties of officers of the Vishwavidyalaya other than Chancellor and Vice-Chancellor

9. Conditions of service etc. of other officers.

(1)Subject to the provisions of the Act and the Statutes hereinafter made the conditions of service of the officers of the Vishwavidyalaya other than the Chancellor and Vice-Chancellor shall be those embodied in the contract of service prescribed by the Vishwavidyalaya for officers.

(2)The Board may, if so recommended by the Selection Committee and for reasons to be recorded in writing for acceptance of such recommendations, sanction a higher initial salary than prescribed by these Statutes, but not exceeding five advance increments to any candidate.

(3)All officers mentioned in clause (1) shall be whole-time salaried officers of the Vishwavidyalaya and shall be entitled to leave, leave salary', allowances, and other benefits as prescribed in this behalf by the Board from time to time for its employees :Provided that if a candidate from outside the services of the Vishwavidyalaya is appointed for posts of Deans of Colleges and Directors, the period of his appointment shall be for such a tenure and subject to such conditions as may be determined by the Vice-Chancellor. Such a candidate unless selected for another suitable post during the prescribed tenure will have no claim on any other post in the Vishwavidyalaya after the expiry of the specified tenure. The Vice-Chancellor shall have powers to suitably curtail/reduce such tenure depending upon the exigencies and convenience of administration.

(4)All officers except the Chancellor and the Vice-Chancellor of the Vishwavidyalaya mentioned under Section 11 of the Act, teaching staff of the Vishwavidyalaya as defined under Statute 31 of the Vishwavidyalaya Statutes, non-teaching service personnel of class, I, class II, class III and class IV categories as detailed in Regulation No. 4 of the JNKW Services (General Conditions of Service) Regulations, 1969 shall be entitled to be in service of the Vishwavidyalaya until they complete the age of 60 (sixty) years, provided that-

(i)All Vishwavidyalaya employees may, in the public interest or in the Vishwavidyalaya interest be retired at any time after they attain the age of 57 years or 27 years of qualifying service, on three months' notice without assigning any reason or on payment of three months' pay and allowances in lieu of such a notice;

(ii)There shall be a Technical Evaluation Committee headed by Vice-Chancellor, two experts from outside the University in the concerned discipline nominated by the Vice-Chancellor, one representative of the State Government and one representative of the I.C.A.R., to evaluate each person at the age of 35/45/55 years respectively. On the basis of evaluation the said Committee will decide about the continuance or the retirement of the person concerned.

Similarly, there shall be an evaluation committee for Administrative Officer (Asstt. Registrar and above) under the Chairmanship of the Vice-Chancellor. The other members of the committee shall be representative of the State Government and Director of Agriculture. The screening will be done on attaining of age 55 years;

(iii)The cases of such persons as have been re-employed in the Vishwavidyalaya Service, after retirement from Government Service, shall be governed by the terms and conditions of their re-employment in the Vishwavidyalaya Service; and

(iv)Provided also, that such re-employed persons shall be continued in the Vishwavidyalaya service beyond the age of 60 years.

10. Comptroller-Emoluments and powers and duties.

(1)The Comptroller shall receive a salary in the scale of Rs. 2100-75-24(X)-100-25(X)-125/ 2-2875 (per month) or in a special case, where the circumstances justify, such other pay and allowances as may be determined in consultation with the Government of Chhattisgarh.

(2)In addition to the powers exercised by him under clauses (a), (b) and (c) of sub-section (3) of Section 19, the Comptroller shall also exercise the following powers, namely :-

(a)he shall be responsible for the preparation of the financial estimates and for its presentation to the Board under Section 39 (3) of the Act;

(b)he shall receive income and fees, disburse payment and be responsible for the day-to-day financial transactions of the Vishwavidyalaya and for the proper accounting thereof and all incidental matters including correspondence relating thereto;

(c)he shall exercise such other power as may be prescribed by the Statutes and Regulations or as may be required, from time to time, by the Board or the Vice-Chancellor with respect to matters pertaining to accounts and finances of the Vishwavidyalaya for which he shall be directly responsible to the Vice-Chancellor;

(d)he shall attend the Board meeting as and when required to do so for the purpose of fulfilling his responsibilities and duties envisaged in Section 19 (3) of Act, 1987.

(3)The receipt of the Comptroller or of the person or persons duly authorised in writing in this behalf by the Board for any money payable to the Vishwavidyalaya shall be full discharge for the same.

11. Deputy Comptroller-His emoluments, powers and duties.

(1)The Deputy Comptroller shall be a whole time salaried officer and shall be appointed by the Vice-Chancellor as provisions in the relevant Statutes.

(2)The Deputy Comptroller shall receive a salary in the scale (of Rs. 1100-50-1500 per month) (from 1-4-1976 upto 31-3-1981) (and) Rs. 1860-60-2100-75-2400-100-2500-125/2-2625 per month (from 1-4-1981 onwards) or in a special case, where the circumstances so justify and/or when the person is already in employment or retired, such other higher pay and allowances as may be determined in consultation with the State Government or Parent Body.

(3)The Deputy Comptroller shall perform such functions and duties including those pertaining to accounts and finances of the Vishwavidyalaya as may be assigned to him from time to time by Statutes, regulations, delegation of powers and by the Comptroller and the Vice-Chancellor and in respect of such functions or duties assigned to him, the Deputy Comptroller shall be directly responsible to the officer concerned.

12. Registrar-Emoluments and powers and duties.

(1)The Registrar shall receive a salary in the scale of Rs. 2100-75-2400-100-2500-125/2-2875 per month or in a special case, where the circumstances so justify and/or when the person is already in employment or retired, such other higher pay and allowances as may be determined in consultation with the State Government or Parent Body.

(2)It shall be the duty of the Registrar,-

(a)to be responsible for the preparation of the annual report under Section 41 of the Act;

(b)to be custodian of the records, common seal and such other property of the Vishwavidyalaya as the Board shall commit to his charge;

(c)to issue all notices convening meetings of the Board, Academic Council and of any committees or bodies appointed under the Act of the Vishwavidyalaya of which he is to act as Secretary;

(d)to keep the minutes of all meetings of the Board, the Academic Council and of any committees or bodies appointed under the Act of which he is to act as Secretary;

(e)to conduct the official correspondence of the Board and the Academic Council except matters pertaining to finances of the Vishwavidyalaya and matters incidental thereto tailing within the ambit of Comptroller's duties.

(f)to administer Statutes of the Vishwavidyalaya with respect to admission of students and their continuance as such;

(g)to prepare time schedule for academic courses as recommended by the Faculties and plan and direct the admission of students for various courses and record transfers and drop-outs as recommended by the Faculties;

(h)to maintain records of each student of the Vishwavidyalaya including academic accomplishment, conduct as a student, and all other matters which bear on the accomplishments and conduct of the student;

(i)to maintain records of non-student attendants in Vishwavidyalaya programmes, as designated by the Director of Extension Services;

(j)to maintain records of Graduates of the Vishwavidyalaya;

(k)to discharge such other functions as may be assigned to him from time to time by the Vice-Chancellor to whom he shall be responsible for the same.

13. Dean of Student Welfare-Emoluments and powers and duties.

(1)The Dean of Student Welfare shall receive a salary in the scale of Rs. 1500-60-1800-100-2000-125/2-2500 per month.

(2)It shall be the duty of the Dean of Student Welfare-

(a)to plan and direct, in co-ordination with other Vishwavidyalaya Officers and authorities all non-curricular activities for student including clubs, recreation centres, co-operatives, etc. as may from time to time be approved by the Vishwavidyalaya for welfare of students;

(b)to supervise the management of students hostels, messing arrangements and cafeterias;

(c)to co-operate with the staff in charge of physical education activities, National Cadet Corps and other allied activities;

(d)to deal, in consultation with the Dean of the Faculty concerned, with student indiscipline, excessive absenteeism and other student irregularities from point of view of maintenance of discipline etc.;

(e)to supervise health programmes and medical facilities for students;

(f)to make arrangements for scholarships, stipends, part time employments and other such assistance as may be deemed necessary for welfare of students;

(g)to communicate with guardians of students concerning the welfare of the students;

(h)to be responsible to the Vice-Chancellor in the exercise of the powers and discharge of duties under the Act;

(i)to co-operate and assist the Employment Bureau in the matters of employment of the student who have completed courses in Vishwavidyalaya.

14. Director of Research Services-His emoluments and powers and duties.

(1)The Director of Research Services shall receive a salary in the scale of Rs. 1500-60-1800-100-2000-125/2-2500 per month.

(2)The Director of Research Services shall be appointed on such terms as the Board may approve.

(3)It shall be the duty of the Director of Research Services-

(a)to exercise overall control of the planning and prosecution of research conducted by the Vishwavidyalaya excepting research done by students to meet degree requirement and by teachers of the Vishwavidyalaya to improve teaching ability.

(b)to prepare Research Service Programmes and annual budget estimates as may be required by the Vishwavidyalaya;

(c)to assist the Dean concerned in the supervision over the members of the College staff engaged on approved research programmes under the general purview of the research service;

(d)to require and supervise the compilation of research result, and the proper publication of the research findings;

(e)to approve for publication, in consultation with Deans concerned, research manuscripts in such general form and such number as may be determined;

(f)to assign number to all publications and to maintain official record of all publications;

(g)to be responsible to the Vice-Chancellor in exercise of the powers and discharge of the duties under the Act;

(h)to undertake teaching work;

(i)to perform such other duties as may be conferred or imposed on him by Statutes, Regulations or by the Vice-Chancellor with the prior approval of the Board.

15. Director of Extension Services-His emoluments, powers and duties.

(1)The Director of Extension Services shall receive a salary in the scale of Rs. 1500-60-1800-100-2000-125/2-2500 per month.

(2)The Director of Extension Services shall be appointed on such term as the Board may approve.

(3)It shall be duty of the Director of Extension Services-

(a)to exercise overall control of on-campus and off-campus educational work involving cultivators and rural families;

(b)to prepare yearly programmes and budget needs for the education of cultivators and other non-students in connection with the extension scheme;

(c)to assist the Deans of Faculties in developing courses and in teaching students in various forms of the extension education;

(d)to supervise off-campus programmes dealing with agricultural co-operatives and rural youth programmes;

(e)to exercise supervision over the extension specialists assigned or attached to the Colleges and such other members of the staff who are engaged in extension work and guide the extension work;

(f)to direct the preparation of materials such as publication, film, etc., to better development of the extension programme;

(g)to distribute any material as a part of the Vishwavidyalaya Extension Services;

(h)to be responsible to the Vice-Chancellor in the exercise of powers and discharge of duties under the Act;

(i)to undertake teaching work;

(j)to perform such other duties as may be conferred or imposed on him by the Statutes, Regulations or by the Vice-Chancellor with the prior approval of the Board.

16. Director of Instructions-His emoluments, powers and duties.

(1)The Director of Instructions shall receive a salary in the scale of Rs. 1500-60-1800-100-2000-125/2-2500 per month.

(2)The Director, Instructions shall be appointed on such terms as the Board may approve.

(3)It shall be the duty of the Director, Instructions-

(a)to be in overall charge of the Education in all the Faculties of the Vishwavidyalaya and allied subjects;

(b)to frame, develop, evaluate and improve courses and curriculum and develop teaching procedure designed to inculcate in the students professional competence, character and quality of leadership in consultation with the Dean of Faculty concerned;

(c)to ensure uniform standard of teaching and examination in all constituent colleges of Vishwavidyalaya;

(d)to develop an integrated system of teaching, research and extension education and to co-ordinate the teaching work of different faculties;

(e)to make arrangements for providing in-service and post-graduate training facilities to academic staff members of constituent colleges, Research Stations/Farms;

(f)to exercise overall control of the planning and co-ordination of work done by the students of the Vishwavidyalaya in preparation for the requirements of post-graduate degrees;

(g)to co-operate with the relevant college faculty in which postgraduate students are studying in order that the requirements for such degrees may be fulfilled in proper manner;

(h)to be responsible to the Vice-Chancellor in exercise of powers and discharge of duties under the Act;

(i)to undertake teaching work.

17. Superintendent of Physical Plant-His emoluments and powers and duties.

(1)The Superintendent of Physical Plant shall receive a salary in the scale of Rs. 2100-75-2400-100-2500-125-2625 per month :Provided that when the salary of a person is drawn from the State Government or any other agency on deputation, his pay shall be fixed in accordance with the concerned regulation.

(2)It shall be the duty of the Superintendent of Physical Plant-

(a)to exercise overall control of the Vishwavidyalaya maintenance, security of Vishwavidyalaya buildings, gardens, grounds and the parks;

(b)to supervise the supply of electricity, water, telephone and other such services and the operation and maintenance of Vishwavidyalaya vehicles;

(c)to direct operations providing for the cleanliness and sanitary conditions of the Vishwavidyalaya;

(d)to provide for the installation, use and maintenance of Vishwavidyalaya equipments, in co-operation with other officers;

(e)to supervise the allotment and uses of rooms, houses, buildings and grounds as directed by appropriate authorities and officers;.

(f)to direct the plans for, construction and/or alterations of Vishwavidyalaya buildings and grounds as ordered by Board;

(g)to perform such other duties as may be assigned to him by the Vice-Chancellor and Board for the proper functions of the physical facilities of the Vishwavidyalaya.

18. Powers and duties of Deans of Faculties.

(1)The Dean of the Faculty concerned shall be appointed on such terms as approved by the Chancellor on the recommendations of the Vice-Chancellor from amongst the Deans of Colleges in that Faculty for a period of three years. The Vice-Chancellor shall have powers to curtail/reduce this period depending upon the exigency of service and convenience of administration.

(2)The Deans of Faculties shall receive a salary in the scale of pay of Rs. 1500-60-1800-100-2000-125/2-2500 per month.

(3)The Dean of the Faculty shall-

(a)be the Chairman of the Faculty and shall be responsible to the Vice-Chancellor for the administration and execution of Faculty Policies;

(b)be responsible for the due observance of the Statutes and other regulations relating to the Faculty;

(c)formulate and present policies to the Faculty for their consideration without prejudice to the right of any member to present any matter before the Faculty;

(d)be responsible to organise, advise, guide and conduct matters relating to the policies and programmes related with teaching/ research/extension, curricular, courses, course outlines, examinations, registration and admission etc., in the Faculty and act as the Chief Adviser to the Vice-Chancellor and other concerned officers in this connection;

(e)serve as the medium of communication for all official business of the Faculty with other authorities of the Vishwavidyalaya, Colleges, students and the public;

(f)perform such other duties as or assigned to him by the Vice-Chancellor.

19. Dean of Colleges-His emoluments, powers and duties.

(1)The Dean of the College shall receive a salary in the scale of Rs. 1500-60-1800-100-2000-125/2-2500 per month.

(2)The Dean of the College shall be appointed in accordance with Statute 6 (a)(i).

(3)It shall be the duty of the Dean of College-

(a)to exercise overall control of the College of which he is the administrative and academic head in respect of all employees, students, activities, facilities and the expenditure incurred therein.

(b)to supervise the teaching, research and extension work of the staff of the college and be responsible for the work and conduct of all the students of the college;

(c)to be responsible to the Vice-Chancellor through the Dean of the Faculty and the Director concerned, in exercise of the powers and discharge of duties under this Statute;

(d)to exercise such powers and discharge such duties as may be delegated or entrusted to him by the Vice-Chancellor in regard to the College of which he is the Dean and to be responsible in all Technical and Administrative matters related to teaching, research and extension etc. through the Dean of the Faculty and the Director concerned;

(e)to undertake teaching, research and extension by himself;

(f)he shall be responsible for the due observance of the Statutes and regulations;

(g)he shall supervise the registration and progress of the students in his college;

(h)he shall formulate and present policies on academic matters pertaining to his college to the Faculty/Academic Council for consideration through the Dean of Faculty/Director of Instructions;

(i)he shall be responsible for proper administration of Research Station/Instructional Farm/Institutions attached to the college;

(j)he shall be also responsible to the concerning authorities for the use and maintenance of lands, buildings, laboratories, libraries and such other properties of the college, the Research Station/ Instructional Farm and other institutions attached to the college,

(k)he shall be responsible for the maintenance, supervision, functioning of the hostels of the college;

(l)to be responsible for the procurement of stores, equipments and such other items as are necessary for the college and units attached with the same.

(m)to be responsible for the maintenance of high standard of discipline in the institutions under him;

(n)to be responsible for the maintenance of high standard of financial discipline in the institutions under him;

(o)to assist the Dean of the Faculty for all policies and programmes related to teaching, research and extension work in the College on co-ordinated basis;

(p)to prepare proposals for College activities and budget estimates for the needs thereof and be responsible to be Comptroller through the Vice-Chancellor, that all college activities are in accordance with sanctions of the appropriate authorities;

(q)to assist the Director of Research Services on the development of plans and budgets for research in the pertinent subjects and in the preparation of reports as may be asked by him and also direct the research work done by the College staff and students and under the schemes attached with the institutions under him;

(r)

(i)to assist the Director of Extension Services on development of plans and budgets for extension work in the institutions under him;

(ii)to assist the extension services on the development of informational materials; and

(iii)to direct the extension education work done by the College staff;

(s)to assist the Director of Instructions and direct the works of post-graduate students in his college;

(t)to be responsible to the Vice-Chancellor, through the Superintendent of Physical Plant for the educational use of the buildings and rooms assigned to the college and for the general equipment of the college;

(u)to perform such other duties as may be conferred or imposed on him by the Statutes, Regulations or by the Vice-Chancellor.

20. Vishwavidyalaya Librarian-His emoluments and powers and duties.

(1)The Vishwavidyalaya Librarian shall receive a salary in the scale of Rs. 1860-60-2100-75-2400 per month.

(2)It shall be the duty of the Vishwavidyalaya Librarian-

(a)to maintain, control and supervise all libraries of the Vishwavidyalaya and to organise their services in the manner most beneficial to the needs of teaching, research and extension,

(b)to prepare annual budget for developing and operating all the libraries under the Vishwavidyalaya;

(c)to receive and co-ordinate recommendations from Deans and Directors for the purchase of books and distribution thereof amongst students and members of the staff;

(d)to make recommendations to the Comptroller, through the Superintendent of Physical Plant, on the need of improvement in accommodation of the libraries of the Vishwavidyalaya,

(e)to do such other things in connection with the library and improvement thereof as may be required by the Vice-Chancellor.

Explanation. - For the purposes of this Statute Libraries of the Vishwa-vidyalaya" shall include libraries of the Vishwavidyalaya campus and all libraries attached to the colleges and institutions under the Vishwavidyalaya.Note. - The Vice-Chancellor may ask any of the officers mentioned in the foregoing Statute or others, hereinafter mentioned, to discharge such other function in addition to his own duties.

Chapter III
Authorities of the Vishwavidyalaya

21. Board.

(1)The Chancellor shall, by notification, constitute the Board in accordance with the provisions of Section 26 of the Act.

(2)As laid in sub-section (4) of the Section 26 of the Act, the members of the Board (other than ex-officio members) nominated or elected as the case may be, shall, subject to the provisions of Section 55 of the Act, hold office for a term of three years. The term shall commence from the date on which their nomination or election is published in the "Chhattisgarh Gazette".

22. Academic Council.

(1)There teachers to be elected under item (v) of sub-section (1) of Section 29 shall be elected by ballot as follows :-

(a)One member shall be elected by the Faculty of Agriculture from amongst its members;

(b)One member shall be elected by the Faculty of Veterinary Science and Animal Husbandry from amongst its members;

(c)One member shall be elected by the other Faculties, if any, from amongst their members, by rotation, as may be determined by the Vice-Chancellor.

(2)Academic Council shall, by regulations, provide for the development of curriculum and syllabi by various Faculties in accordance with the objectives of the Faculty and the Degree requirements of the Vishwavidyalaya. Such regulations shall also provide that proposals of the Faculties shall be subject to the approval of the Academic Council.

23. Faculties.

(1)The Vishwavidyalaya shall have the following Faculties, namely :-

(i)Faculty of Agriculture.

(ii)Faculty of Veterinary Science and Animal Husbandry.

(iii)Faculty of Agricultural Engineering.

(iv)Faculty of Dairy Technology.

(v)Faculty of each of such subjects other than those mentioned above for which a new institution is opened or similar other Faculties offered to qualify students for academic degrees.

(2)Each Faculty shall consist of the following members :-

(a)Dean of the Faculty-Chairman.

(b)All Deans of Colleges.

(c)Heads of Department of Studies in the Faculty.

(d)All Professors and six Research Specialists and three Extension Specialists, employed in the service of the Vishwavidyalaya, nominated by the Dean of Faculty in consultation with Director Research/Director Extension for a period of one year from the date of notification.

(e)One Associate Professor and if there be no Associate Professor, Assistant Professor from each Department in the Faculty, by rotation, for each academic year, according to seniority.

(f)Director of Research Services.

(g)Director of Extension Services.

(h)Director of Instructions.

(i)Not more than two members, not in employment of the Vishwavidyalaya, as the Dean of Faculty may co-opt for a period of two years.

(j)One member from each of the other Faculties as the Dean may, in consultation with the Dean of the Faculty concerned, co-opt for such period as he may deem fit.

(3)Each Faculty shall be responsible to its Dean.

(4)Each Faculty shall draw up a College Organisational Plan which provides for such departments as deemed best and shall define the scope of the work to be done by the college and the various departments comprised in each such Faculty. A proposal of a Faculty shall be considered by the Academic Council and, if approved by the Council shall be forwarded to the Board for its consideration. Any changes desired by the Council and/or Board shall be referred to the Faculty.

(5)Each Faculty shall consider and make such recommendations to the Academic Council on any question pertaining to its sphere of work as may appear to it necessary or on any matter referred to it by the Academic Council.

(6)Subject to Regulations made by the Academic Council, each Faculty shall develop college curricula and course outlines to meet the degree requirements of the Vishwavidyalaya, and shall provide teaching, laboratory and field experiences and other opportunities for learning and shall participate in research and extension activities, in accordance with the objective of the Vishwavidyalaya.

(7)Subject to the provisions of the Statutes, each Faculty shall prescribe detailed conditions of admission of students to the College and to the various courses of study in the Faculty; shall formulate standards for the evaluation of the progress and attainments of the students of the college and recommend dismissals of students who fail to meet the academic requirements of the college and Vishwavidyalaya.

(8)A Faculty shall recommend to the Board that degrees be conferred on students who have satisfactorily fulfilled the degree requirements of the Faculty and Vishwavidyalaya.

(9)Subject to the Statutes, a Faculty shall-

(a)Assist the Extension Services on the development of plans for training of cultivators and others who are not students of the college and shall recommend to the Director of Extension Services, the issuance of diplomas, certificates or other recognition to those meeting the prescribed requirements; and

(b)Assist the Research Service on the development of plans for the conduct of research work aimed at practical solution to cultivator problems.

24. Other Authorities.

- In addition to the authorities mentioned in items (i) to (iii) of Section 25, the following shall be the authorities of the Vishwavidyalaya, namely :-

(1)Administrative Council.

(2)Extension Education Council.

(3)Research Council.

(4)Council of Post-Graduate Studies.

25. Administrative Council.

(1)The Administrative Council shall consist of the following persons, namely :-

(a)Vice-Chancellor-Chairman

(b)Comptroller.

(c)Registrar-Secretary.

(d)All Deans of Faculties.

(e)Two Deans of Colleges nominated by the Vice-Chancellor for a period of one year by rotation.

(f)Director of Research Services.

(g)Director of Extension Services.

(h)Superintendent of Physical Plant.

(i)Two Heads of Departments from Agriculture Faculty, two from the Faculty of Veterinary Science and Animal Husbandry and one from the Faculty of Agricultural Engineering in rotation according to the seniority for a period of one year.

(j)Dean of Student Welfare.

(2)It shall be the duty of the Administrative Council to make recommendations to the Vice-Chancellor on all matters with which Vishwavidyalaya is concerned save matters pertaining to academic aspects, as may be referred to it by the Board, the Vice-Chancellor, the Academic Council or the Faculties.

26. Extension Education Council.

(1)The Extension Education Council shall consist of the following persons, namely :-

(a)Director of Extension Services-Chairman.

(b)All Deans of Faculties and all Deans of Colleges-One of the Deans of Colleges as may be appointed by the Chairman shall act as its Secretary.

(c)Director of Research Services.

(2)The Extension Education Council shall be responsible to the Director of Extension Services and shall consider and make recommendations on the matters pertaining to Education Extension and specially with respect to-

(a)Training of College Students.

(b)Agricultural rural life extension service.

(c)Preparation of education material for cultivators.

(d)Conduct of short courses, etc., for non-students.

(e)Field extension programmes for the benefit of cultivators.

(f)The development of agriculture production and making co-operatives.

(g)Preparation of material for development of agriculture such as publications, films, etc., for better development of extension.

27. Research Council.

(1)The Research Council shall consist of the following members, namely :-

(a)Director of Research Services-Chairman.

(b)All Deans of Faculties and Deans of College.

(c)Director of Extension Services.

(d)Librarian.

(e)Such other Heads of Departments, not more than two, as may be nominated by the Director of Research Services.

(f)One of the Deans of Colleges to be nominated by the Director of Research Services-Secretary.

(2)The Research Council shall be responsible to the Director of Research Services and shall consider and make recommendations on all matters pertaining to agriculture research of the Vishwavidyalaya and especially with respect to-

(a)Agriculture rural life research service;

(b)Preparation of material for development of agriculture such as publications, films, etc., for better development of research.

28. Council of Post-graduate Studies.

(1)The Council of Post-graduate Studies shall consist of the following members, namely :-

(a)Dean of Faculty to be nominated by Vice-Chancellor-Chairman.

(b)All Deans of Faculties.

(c)All Deans of Colleges.

(d)Director of Research Services.

(e)Director of Extension Services.

(2)The Council of Post-graduate Studies shall work under the overall purview of the Academic Council but shall be responsible to the Director of Instructions and shall consider and make recommendations on the matters pertaining to Post-graduate studies and especially with respect to-

(a)development and laying down of standard of admission to post-graduate course of the Vishwavidyalaya;

(b)prescription of courses, research and other requirements for post-graduate degrees;

(c)evaluation of performance of candidates for post-graduate degrees with concurrence of the Dean of the Faculty concerned for the award of post-graduate degree;

(d)performance of such other functions as may be assigned by the Board and Vice-Chancellor.

29. Committees of the Authorities of the Vishwavidyalaya.

(1)Each authority of the Vishwavidyalaya may appoint such committees as it may consider necessary for the efficient discharge of the duties, assigned to it by or under the Act.

(2)There may be appointed on each Committee a member or members of other authorities and such members of the staff of the Vishwavidyalaya as the authority may deem fit to appoint.

30. Travelling Allowance and Daily Allowance payable to members of authorities.

- The members of the authorities or any of their committees shall be paid travelling and daily allowances for attending meetings of the authority or any Committee thereof at such rates as the Board may by Regulations determine.

Chapter IV
Employees of The Vishwavidyalaya

A. Teachers of the Vishwavidyalaya

31. Vishwavidyalaya Teachers.

(1)Teachers of the Vishwavidyalaya shall be either-

(a)Servants of the Vishwavidyalaya paid by the Vishwavidyalaya for imparting instructions and/or conducting and guiding research and/or extension programmes as-

(i)Professor,

(ii)Associate Professor,

(iii)Assistant Professor, or

(b)persons appointed by the Board as Honorary Teachers in any of the aforementioned categories on such terms and conditions as the Board may prescribe by Regulations.

(2)A teacher shall be eligible to impart instructions and/or conduct or guide research and/or extension programme only upto such standard for which he is recognised as such in accordance with the regulations made by the Board in this behalf.

(3)A teacher shall perform such functions and discharge such duties as may be prescribed by Regulations by the Academic Council.

(4)The word 'Teachers/Teacher' wherever it occurs includes persons engaged in Research and Extension activities.

32. Qualifications for teachers of the Vishwavidyalaya.

- Subject to the approval of the Board the Academic Council shall, by Regulations, prescribe the qualifications for candidates for the various grades of teachers of the Vishwavidyalaya.

33. Scales of pay of teachers and other terms and conditions of their service.

(1)Subject to the approval of the State Government, the scales of the salaried teachers of the Vishwavidyalaya shall be as follows :-

(i)Professor

Rs. 1500-60-1800-100-2000-125/2-2500

(ii)Associate Professor

1200.

-50-1300-60-1900

(iii)Assistant Professor

700.

-40-1100-50-1300-Assessment-50-1600.

(2)On the specific recommendations by the Selection Committee supported by reasons recorded in writing, the Vice-Chancellor in consultation with the Comptroller may sanction a higher initial salary-

(a)not exceeding seven advance increments over the initial pay in the scale of the post to which appointment is to be made; or

(b)in the case of a candidate already employed, not exceeding five increments over his pay elsewhere and in case his said pay does not correspond to any stage in the scale of pay for the post, the stage in the said scale just below the salary the candidate is already drawing.

Note. - All cases in which advance increments are granted under (a) and (b) shall be duly reported to the Board within four months of the appointment.

(3)Subject to the provisions of the Act, these Statutes the other conditions of service of the teachers of the Vishwavidyalaya shall be those embodied in an Agreement of service prescribed by the Vishwavidyalaya for teachers.

(4)All salaried teachers of the Vishwavidyalaya shall be whole time teachers and shall be entitled to leave, leave salary, allowance and other benefits as may be prescribed in this behalf by the Board from time to time for its employees.

(5)The word 'teacher' wherever it occurs includes persons engaged in Research and Extension Activities.B. Heads of Departments, Heads of Research Station and Heads of Field Extension Unit

34. Responsibilities and duties, etc., of Head of Department.

- As a Department is the primary unit of teaching, research and extension in a particular field of knowledge within a Faculty, the responsibilities and duties of the Head of Department shall be as follows

(a)He shall be responsible to the Dean for organisation of the teaching, in the Department, for the quality and efficient progress of the work related therewith and for the formulation and execution of Departmental policies as they effect the Department.

(b)He shall report on the teaching, research and extension work of the Department to the Dean of College concerned with copies to other Deans of Colleges and the Dean.

(c)He shall have general supervision of the work of students in the Department.

(d)He shall prepare the Departmental budget and be responsible for distribution and expenditure of departmental funds and tor the care of departmental property.

(e)He shall regularly call meetings of the department staff for discussion of policies, educational procedures and research and inform staff members of the Department regarding the nature and scope of the work in charge of Department.

(f)To exercise such powers and discharge such duties as may be delegated or entrusted to him by the Director, Research and Director, Extension and to be responsible through the Dean to the Officer, whose powers and duties he exercises.

C. Others employees of the Vishwavidyalaya and their conditions of Service etc.

35. Service personnel.

- The Vishwavidyalaya shall employ such other service personnel other than those hereinbefore mentioned, as may from time to time be needed to carry on the activities of the Vishwavidyalaya. The pay scales, qualifications for recruitment, conditions of services and duties to be performed by such service personnel shall be such as may be prescribed by the Board. Such service personnel shall be under the control of the respective officers (concerned) of the Vishwavidyalaya and shall be responsible to them provided that appeals against punishment and adverse application of service conditions, shall be with the authority, next above the appointing authority.D. General

36. Additional work of Vishwavidyalaya employees.

(1)An employee of the Vishwavidyalaya shall be entitled to additional compensation for work done for the Vishwavidyalaya in addition to his regularly prescribed duties, when so sanctioned by and at such rate of pay as may be approved by the authority or officer indicated herein for the pertinent class of employees.

Officers	Board
Teachers	Vice-Chancellor
Service Personnel	Comptroller

(2)An employee of the Vishwavidyalaya (including an officer, teacher or service personnel) shall not engage in activities outside the Vishwavidyalaya when any such activity does or is likely to result in damage to the best interest of the Vishwavidyalaya. Questions on the propriety of any such activity shall be considered by the authority indicated herein. If an activity is found not to be in the best interests of the Vishwavidyalaya, the authority shall recommend to the Board, through the Vice-Chancellor, that the employee does not engage or cease to engage in such activity. The decision of the Board shall in this matter be final and transmitted in writing to the employees :-

Officers	Administrative Council
Teachers	Academic Council
Service Personnel	Administrative Council.

(3)No employee of the Vishwavidyalaya shall be eligible to additional remuneration except as provided in these Statutes.

37. Leave.

- Until the Board may make Regulations in the matter of leave, all the employees of the Vishwavidyalaya shall be governed by the leave rules applicable to State Government servants of the corresponding grade.

38. Emoluments of a retired employee.

- Notwithstanding anything contained in the Statutes, the emoluments of the employee, other than the Vice-Chancellor who is recruited alter his retirement from Government Service, shall be fixed in the Vishwavidyalaya on the basis of last pay drawn minus pension and pension equivalent of death-cum-retirement gratuity, provided that the Board may in any specific case, for reasons to be recorded in writing, relax the provision under this Statute.

Chapter V
Provident Fund, Gratuity Etc.

39. Definitions.

- In this Chapter unless the context otherwise requires,-

(a)"Salary" in relation to an employee means monthly salary and includes all fixed monthly allowances by way of pay, acting and personal allowances but does not include any other allowances;

(b)"Employee" means a person in the whole-time service of the Vishwavidyalaya appointed on probation or otherwise to a permanent or temporary post, but does not include a person on deputation or employed on daily wages or work charged establishment :

Provided that if the scale of pay of a post does not go upto Rs. 60/-(or above) the incumbent of such a post shall not be deemed to be an employee of the Vishwavidyalaya for the purposes of this Chapter;

(c)"Subscriber" means a servant on whose behalf a deposit is made under these statutes;

(d)"Continuous Service" means uninterrupted service and includes period of leave on average pay or half average pay and of service preceding and following the period of extra-ordinary leave, but not the period of extraordinary leave;

(e)"Family" means (i) in the case of male subscriber, the wife, children whether married or unmarried, and dependent parents of the subscriber, and the widow and children of deceased son of the subscriber provided that if a subscriber proves that his wife has ceased under the personal law governing him or the customary law of the community in which the spouse belongs to be entitled to maintenance, she shall no longer be deemed to be a part of the subscriber's family for the purpose of this scheme, unless the subscriber subsequently intimates by express notice in writing, she shall continue to be so personal; and

(ii)In the case of a female subscriber, the husband and children of the subscriber, the dependent parents of the subscriber or of the husband, and the widow and children of a deceased son of the subscriber :

Provided that if a subscriber by notice in writing to the committee expresses her desire to exclude her husband from the family, the husband and his dependent parents shall no longer be deemed to be a part of the subscriber's family for the purpose of this scheme, unless the subscriber subsequently cancel in writing any such notice :Explanation. - In either of the above two cases, if the children of a subscriber have been adopted by another person and if, under the personal law of adopter, adoption is legally recognised, such a child shall be considered as excluded from the family of the subscriber.

(f)"Fund" means the Indira Gandhi Krishi Vishwavidyalaya Contributory Provident Fund;

(g)"Year" means the financial year of the Vishwavidyalaya;

(h)"Committee" means the Committee of Trustees appointed for the administration of the fund.

40. Administration of Fund Account and Audit.

(1)

(a)The Fund shall be held by the Vishwavidyalaya and shall be administered by a Committee of Trustees comprising of the Vice-Chancellor, Registrar, Comptroller, and at least two representatives of the employees to be nominated by the Vice-Chancellor.

(b)All money belonging to the Fund shall be deposited with the Reserve Bank of India, State Bank of India or in such scheduled banks as may be decided in this behalf by the Committee or invested in the securities of State or Central Governments, in the name of the "Indira Gandhi Krishi Vishwavidyalaya Contributory Provident Fund" to be operated by one or more persons singly or jointly as may be nominated by the Committee. The Committee, at its discretion, may also open Saving Bank Account and/or Cumulative Time Deposit Account in the individual name of the subscriber in the Post Office or Banks and arrange for its operation in the above manner.

(c)The Accounts of the Fund shall be made up yearly as at the 31st March and an audited statement of accounts shall be submitted to a meeting of the Committee to be held not later than the 31st August, in every year or within two months of the annual audit of the accounts whichever is later and a copy of such statement shall be made available to the subscriber as soon as may be after such meeting.

(d)The Accounts of the fund shall be audited by the same authority which audits the accounts of the Vishwavidyalaya or by a Chartered Accountant appointed by the Vishwavidyalaya.

(2)Meeting of the Committee. - At every meeting of the Committee, the Vice-Chancellor or in his absence the Registrar or in the absence of both, the Comptroller, shall preside. The presence of at least three members shall be necessary to form a quorum for the transaction of business. Each member shall have one vote and in case of equality of votes, the presiding officer shall have casting vote.

41.

(1)Subscription to the Fund.

(a)Every employee of Vishwavidyalaya shall be entitled and required to become a subscriber to the Fund from the beginning of the month following that in which he had completed one year s continuous service except those absorbed in Vishwavidyalaya service under Section 57 of the Act and have opted for Pension and General Provident Fund Scheme of retirement benefit :

Provided that an employee who has been admitted to the benefits of the Provident Fund in terms of the provisions of foregoing para shall have the option within 60 (sixty) days of his completing one year's continuous service to make subscription from the date of his appointment in the Vishwavidyalaya and in that case the Vishwavidyalaya shall also contributes to his account the sum at such rate as prescribed under these Statutes. The arrears of subscription shall be recovered in suitable monthly instalments :Provided further that nothing in this paragraph shall apply to an employee employed on contract unless the term of his contract otherwise provide.

(b)Any employee excluded by sub-para (a) and any other person in receipt of other than casual remuneration from the Vishwavidyalaya may also subscribe to the Fund, if so permitted by the Committee.

(2)Rate of Subscription. - (a) The subscriber shall subscribe monthly to the Fund at such rate of his pay not being less than 10% as may be fixed by him from time to time. The application for fixing the rate of subscription shall be made in the prescribed form. Such subscription shall be deducted by the Vishwavidyalaya from the pay payable to the subscriber every month in amounts rounded off to the nearest rupee. The Vishwavidyalaya's contribution will remain fixed as provided by the Statutes.

(b)Within the above limits, the subscriber can change the rate of subscription with effect from the commencement of each financial year.

(c)The rate of subscription once fixed shall remain unaltered throughout the year.

(d)Notwithstanding anything contained in clauses (a) to (c) of Paragraph 41 (2) employees shall subscribe monthly to the Fund, such portions of the Dearness Allowance as may from time to time be directed by the Vice-Chancellor in this behalf. No contribution shall be payable by the Vishwavidyalaya on account of such subscription.

(3)Subscription of an employee on leave. - The subscription of the subscriber absent on leave shall during the period of such absence, be assessed on his leave pay but any such subscriber shall be at liberty to subscribe on the lull amount of his pay provided notice in writing of his desire to do so is given by him not less than 14 days in advance of the first payment of his leave salary to the officer responsible for paying him

(4)Vishwavidyalaya's Contribution - Save as otherwise provided, the Vishwavidyalaya shall contribute to the Fund every month 10% of the salary of each subscriber as employer's contribution to the Fund, provided that no such contribution shall be made by the Vishwavidyalaya in respect of a subscriber who has been permitted to subscribe under sub-para 41 (1)(b) of Statute.

42. Interest.

- The Vishwavidyalaya shall on the 31st day of March every year or as soon as thereafter as is possible :

(i)prepare an account of the total interest accrued and received on the investment of the Fund during the year;

(ii)determine and notify with the approval of the Vice-Chancellor of the Vishwavidyalaya the rate of which interest shall be allowed during the year on all deposits standing to the credit of every subscriber of the Fund;

(iii)credit the amount of interest due to every subscriber based on the balance monthly products of each subscriber's account during the preceding year; and

(iv)interest on all sums standing in the books of the fund to the credit of a subscriber shall be payable for a period of six months beyond the date of retirement/resignation/termination/death :

Provided that interest shall be paid upto a period of one year from that date if the delay in settling the case is found to be on the part of the Vishwavidyalaya.

43.

(1)Withdrawals from the fund and recoveries.- At the discretion of the Committee a temporary advance, not exceeding in any case the subscriber's own subscription and interest thereon, may be granted to a subscriber on application, out of the amount standing to his credit in the fund, subject to the following conditions

(a)No advance shall be granted unless the Committee is satisfied that the applicant's pecuniary circumstances justify it and an undertaking is given that it will be expended on the following object or objects and not otherwise :

(i)to pay expenses incurred in connection with the illness of the subscriber or any person of his family or in special circumstances of any other person actually dependent upon him. The part final withdrawal shall be allowed for this purpose after completion of 20 years service and amount to withdrawal shall not exceed one half of the balance or six months pay, whichever is less;

(ii)to pay for the overseas passages for reasons of health or education of the applicant or any other person actually dependent upon him.

(iii)to meet the cost of education of himself or of any person actually dependent on him in the following types of cases

(a)For education outside India, whether for an academic, technical professional or vocational courses;

(b)For medical, engineering and other technical or specialised courses in India beyond the high school stage, provided that the courses of study is not less than three years;

(c)The part final withdrawal shall also be admissible for purposes mentioned under items (a) and (b) above after completion of 20 years of services. The amount of withdrawal shall not exceed three months' pay or half of the balance, whichever is less, and will be permissible every six months i.e. twice in any financial year provided that it will not ordinarily be allowed before the expiry of six months from the date of previous withdrawal;

(iv)to pay obligatory expenses in a scale appropriate to the subscriber's status to which by customary usage the applicant has to incur in connection with the marriage, funeral or any ceremony relating to any person referred to in sub-clause (i);

(v)to meet the expenditure on building repairs, remodelling or purchase of a house and/or a site for a house provided that such house or site shall not be encumbered or alienated in any manner without prior permission from Vishwavidyalaya or the sanctioning authority :

Provided that in the case of an employee whose income under the head 'Salaries' does not exceed the amount prescribed under Income-Tex Rules, 1962 the Committee may, in its discretion waive the condition that such house or site shall be assigned to them and instead require as a condition that the employee shall not encumber or alienate the property in any manner;

(vi)to pay premium on policies of insurance on the life of the employee or his wife :

Provided that the number of policies in respect of which the facility referred to above is allowed will not exceed 4 at a time and the premia shall not be payable otherwise than annually :Provided further that the amount of advance for the purposes of payment of insurance premium shall be limited to the limit specified under Statute 43 (2)(a);

(vii)to meet the cost of legal proceedings constituted by the employee for vindicating its position in regard to any allegations made against him in respect of any act done or purporting to be done by him in the discharge of his official duty or meet the cost of his defence when he is prosecuted by the employer in any Court of law in respect of any official misconduct on his part :

Provided that the advance under this para shall not be admissible to an employee who instituted legal proceedings in any Court of law either in respect of any matter unconnected with his official duty or against employer in respect of any condition of service or penalty imposed on him;

(viii)to meet any other expense or liability which in the opinion of the Committee is extraordinary and beyond the ordinary means of the subscriber; such as advance for purchase of grain etc.

Explanation. - For the purpose of sub-rule (1) "family" means any of the following persons who are wholly dependent on the employee, namely-the employee's wile, legitimate children, step-children, parents, sisters and minor brothers.

(2)Conditions for withdrawal for Various Purposes. - The amount of advances as admissible under the following rules are subject to condition that the balance left at the credit of the subscriber, alter the sanction of advance shall not be less than Rs. 100/- in case of Class IV employees and Rs. 400/- in case of others :

(a)An advance shall not, except for undermentioned and other special reasons to be recorded in writing by the sanctioning authority, exceed three months' pay or half the amount of subscriber's own contribution to the Fund and interest thereon, whichever is less.

(i)The withdrawal in connection with expense on marriages as specified in clause (iv) of Statute 43 (1)(a) shall not exceed six months' pay or the total of the accumulation of exempted contributions and exempted interest lying to the credit of the employees after leaving the minimum balance as laid down in Rule 43 (2) above, whichever is less :

Provided further where a withdrawal is allowed after completion of 20 years of service, for the marriage of sons and daughters and any other female relation actually dependent on him, the amount of withdrawal shall not exceed 10 months' pay or halt the balance whichever is less and shall be treated as part final. In special cases, the sanctioning authority may relax this limit to the extent of 15 months' pay or 75% of balance, whichever is less.

(ii)The withdrawal for the purpose specified in clause (v) of sub-para (a) of Statute 43 (1) shall be subject to the following conditions-

(1)the amount of withdrawal shall not exceed one-half of the amount standing to the employee's credit or the actual cost of the house and/or the site, whichever is less. The sanctioning authority may however sanction, the withdrawal of an amount in excess of the prescribed limit, but not exceeding 75% of the balance at credit of the subscriber in the Fund, as a special case, at his discretion;

(2)the employee shall have completed ten years of service or is due to retire within the next ten years;

(3)the construction and/or repairs, remodelling of the house should be commenced within six months of the withdrawal and should be completed within one year from the date of commencement of the construction;

(4)if the withdrawal is made for the purchase of a house and/or a site for a house, the purchase should be made within six months of the withdrawal;

(5)if the withdrawal is made for the repayment of loan previously raised for the purpose of construction or purchase or repairs, remodelling of a house the repayment of the loan should be made within three months of the withdrawal.

(6)where the withdrawal is for the construction of a house, it shall be permitted in two or more equal instalments (not exceeding four), a later instalment being permitted only after verification by the Committee about the actual utilisation of the withdrawal;

(7)the withdrawal shall be permitted only if the house and/ or site is free from encumbrances and no withdrawal shall be permitted for purchasing a share in a joint property or building or house or land whose ownership is divided;

(8)if the amount withdrawn exceeds the actual cost of the purchase or construction or repairs, remodelling of the house and/or site, or if the amount is not utilised for the purpose for which it is withdrawn the excess or the whole amount, as the case may be, shall be refunded to the Committee forthwith in one lump-sum together with interest from the month of such withdrawal at the rate prescribed in Statute 43 (3) (viii). The amount refunded shall be credited to the employee's amount in the Provident Fund;

(iii)The withdrawal for the purpose specified in clause (vii) of Statute 43 (1)(a) shall not exceed three months' pay or Rs. 500/- whichever is greater, but shall in no case exceed half the amount to the credit of the employee;

(iv)The amount of temporary advance for purchase of plot or site shall not exceed six months' pay or half the balance or actual cost of the site whichever is less and will not be admissible until after completion of five years of service, provided the house site/plot shall not be encumbered or alienated in any manner without prior permission of the Vishwavidyalaya. Repayment of this advance shall be made in not more than 30 instalments.

(b)The advance shall in no case exceed the amount of subscriber's own contribution to the fund and interests thereon.

(c)For the purpose of this rule, 'pay' means the pay to which the employee is entitled at the time when the withdrawal is granted or, in the case of an employee referred to in sub-rule (2) of Rule 5 of Part A of the Fourth Schedule of the Income-Tax Act, 1961, the pay (including increments, if any) which he would have received had he not entered the armed forces of the Union or been taken into or employed in the National Service;

(d)An advance shall not, except for special reasons, be granted until atleast 12 months after the final repayment of all previous advances together with interest unless the amount already advanced does not exceed two-third of the amount admissible under Statute 43 (2) (a) :

Provided that an advance may be granted for the payment of insurance premium specified in Para 43 (1)(vi) notwithstanding that sum advanced for any other purpose has not been repaid.

(i)A second advance shall not except under special circumstances be granted to a subscriber if more than half the advance given in the first instance is outstanding.

(ii)If two advances are running concurrently, a third advance shall not be granted until atleast one year has lapsed since the complete recovery of the first advance together with interest thereon. Advance given for purposes of grains will not be counted in this limit of two advances.

(3)Repayment of amounts withdrawn. - (i) Subject to the provisions of Statute 43 (2) (a)(ii) (1) to (8) where a withdrawal is allowed for a purpose specified in clauses (v) and (vi) of Statute 43 (1) (a) the amount withdrawn need not be repaid.

(ii)Where a withdrawal is allowed in connection with the marriage as specified in clause (iv) of Statute 43 (1)(a) the amount withdrawn shall be repaid in not more than forty-eight monthly instalments.

(iii)Where a withdrawal is allowed for any other purpose the amount withdrawn shall be repaid in not more than twenty-four equal monthly instalments.

(iv)A subscriber may at his option repay more than one instalment in one month.

(v)Each instalment shall be in whole rupee, the amount of the advance being raised or reduced, if necessary to admit the fixation of such instalments.

(vi)The Vishwavidyalaya shall deduct the instalments aforesaid from the employee's salary and pay them to the Fund. The deduction shall commence from the second monthly payment of salary made after withdrawal. Recovery shall not be made, except with the subscriber's consent while he is on leave other than ordinary leave on full average pay, or in receipt of subsistance grant.

(vii)Recoveries made under this Statute shall be credited as they are made to the subscriber's account in the Fund.

(viii)After the principal of the advance has been fully repaid, interests shall be recovered at the same rate as is to be credited to the employee's provident fund deposits during the year of sanction and as shown in the following table :-

Where the amount is repaid in not more than 12monthly instalments.	One instalment of interest on the amount withdrawn.
Where the amount is repaid in more than 12 but notmore than 24 monthly instalments.	Two instalments of interest on the amountwithdrawn.
Where the amount is repaid in more than 24 but notmore than 36 monthly instalments.	Three instalments of interest on the amountwithdrawn.
Where the amount is repaid in more than 36 but notmore than 48 monthly instalments.	Four instalments of interest on the amountwithdrawn.
Where the amount is refunded under Statute 43 (2)(a) (ii) (8).	One instalment of the interest on the amount whichis refundable :

Provided that at the discretion of the committee interest may be recovered on the amount aforesaid or the balance thereof outstanding from time to time at 1 per cent above the rate which is payable for the time being on the balance in the Fund at the credit of the employee.

(ix)Whole of interest shall ordinarily be recovered in the month after complete repayment of the principal but if the period of repayment of advance exceeds 20 months, interest may, if the subscriber so desired, be recovered in two equal instalments.

(x)Each advance shall be treated separately for the purpose of recovery.

(4)Conversion of an advance into Part-Final Withdrawal. Subject to eligibility for part-final withdrawal, a subscriber who has already drawn or may draw in future an advance for any purpose specified in sub-clauses (i), (ii), (m) and (iv) of clause (1) and sub-clause (a)(iv) of clause (2), may convert at his discretion by written request to the competent authority the balance outstanding against it, into a part-final withdrawal.

44. Payment of amount standing to the credit of the subscriber.

- (i) The sum standing to the credit of a subscriber shall become payable on his quitting the service by way of resignation, termination, dismissal, death, retrenchment and/or retirement subject to further condition specified in Statute 44 (ii) provided that there may if the Committee so directs, be deducted therefrom and paid to the Vishwavidyalaya,-

(a)any amount due under a liability incurred by the subscriber to the Vishwavidyalaya upto the total amount contributed by the Vishwavidyalaya to his account including the interest credited in respect thereof.

(b)where the subscriber has been dismissed from his employment on account of gross misconduct or gross negligence, the whole or any part of the amount of employer's contributions together with interest credited in respect thereof.

(ii)No employee shall be entitled to receive the amount contributed by the Vishwavidyalaya on his behalf and the interest thereon unless he has been in the service of the Vishwavidyalaya for a continuous period of five years from the date he has been permitted to subscribe to the provident fund at the rate prescribed in Statute 41 (2) (a) and that he has been permitted to resign or has retired, or on his death or on account of retrenchment from the post.

Explanation. - The account shall be closed on the day, the event takes place.

45. Nominations.

(1)Every subscriber shall as soon as may be after joining the Fund send to the Vishwavidyalaya office a nomination conferred in the event of his death, on one or more persons the right to receive the amount that may stand to his credit in the Fund :Provided that if, at the time of making the nomination, the subscriber has a family, the nomination shall not be in favour of any person or persons other than the members of his family.

(2)If a subscriber nominates more than one person under sub-paragraph (1) he/she shall specify in the nomination the amount of share payable to each of the nominees in such manner as to cover the whole of the amount that may stand to his/her credit in the Fund at any time.

(3)Every nomination shall be made in the prescribed form.

(4)A subscriber may at any time cancel nomination by sending a notice in writing to the Vishwavidyalaya office :Provided that a subscriber shall alongwith such notice send a fresh nomination made in accordance with the provisions of this Statute.

(5)A subscriber may provide in a nomination-

(a)in respect of any specified nominee that in the event of his predecessing the subscriber, the right conferred upon that nominee shall pass to such other person as may be specified in the nomination;

(b)that the nomination shall become invalid in the event of the happening or not happening of a contingency specified therein :

Provided that if at the time of making the nomination the subscriber has no family the nomination shall become invalid in the event of his subsequently acquiring a family.

(6)Immediately on the death of a nominee in respect of whom no special provision has been made in nomination under clause (a) of sub-paragraph (5) or on the occurrence of any event by reason of which the nomination become invalid in pursuance of clause (b) of sub-paragraph (5) of the provision thereto the subscriber shall send to he Vishwavidyalaya office a notice in writing cancelling the nomination together with a fresh nomination made in accordance with provisions of this statute.

(7)Every nomination made and every notice of cancellation given by a subscriber shall, to the extent that it is valid, take effect, on the date on which it is received by the Vishwavidyalaya office.

46. Agreement to be executed by subscriber.

- Every employee on becoming a subscriber to the Fund shall execute an agreement in the prescribed form.

47. Expenses of the Fund.

- All expenses relating to the administration of the Fund including the pay and allowances of the staff appointed for the purpose of administering the Fund shall be borne by the Vishwavidyalaya and shall not be charged to the Fund.

48. Powers of the Committee.

- (i) For matters not provided in this Chapter the Committee may exercise powers as may be necessary for the administration of the Fund.

(ii)The Committee may also prepare supplementary Regulations and adopt the same with the approval of the Board :

Provided that the Committee shall exercise powers and prepare Regulations in accordance with the provision of Provident Fund Act of 1925 or Employees Provident Act, 1952 and the scheme and rules framed thereunder.

49. Provident Fund to be free from all liability.

(a)The amount standing to the credit of any member in the Fund (or of any exempted employee in a provident fund) shall not in any way be capable of being assigned or charged and shall not be liable to attachment under any decree or order of any Court in respect of any debt or liability incurred by the member (of the exempted employee), and neither the official assignee appointed under the Presidency Towns Insolvency Act, 1909, nor any receiver appointed under the Provincial Insolvency Act, 1920 shall be entitled to, or have any, claim on any such amount.

(b)Any amount standing to the credit of a member in the Fund or of an exempted employee in the Fund at the time of his death and payable to his nominee under the statutes or the rules relating to the Provident Fund, shall subject to any deduction authorised by the said statutes or rules, vest in the nominee and shall be free from any debt or other liability incurred by the deceased or the nominee before the death of the member or the exempted employee.

50. Gratuity.

- Employees of the Vishwavidyalaya, whose maximum salary is less than Rs. 60 per mensem and who are not entitled, to the benefits of the Vishwavidyalaya Provident Fund, may be granted gratuity according to the following scale :-

(a)No gratuity shall be paid to a servant of ten years' standing or less.

(b)If a servant has served for more than ten years but has not served for more than twenty years a gratuity of one month's pay tor each complete year of approved service may be paid to the servant himself, provided that he has been permitted to retire from the service of the Vishwavidyalaya on account of his incapacity to continue in its service; or may be paid to his family it he dies while in the service of the Vishwavidyalaya.

(c)If a servant has served in the Vishwavidyalaya for more than twenty years, a gratuity at the rate of one month's pay tor the first twenty completed years of approved service and one and a half month's for each completed year of approved service in excess thereon may be paid to the servant himself, if he has been permitted to retire from the service of the Vishwavidyalaya on the ground of incapacity, or may be paid to his family if he dies while in the service of the Vishwavidyalaya.

(d)No gratuity shall be paid to a servant or to his family except in cases where the servant leaves that service of the Vishwavidyalaya with the permission of the Board given on the ground that he is incapable of continuing in the service of the Vishwavidyalaya or where the servant dies while still in the service of the Vishwavidyalaya.

(e)The expression 'Family' means those persons who in the opinion of the Board were dependent on the servant at the time when he dies and the decision of the Board in this matter shall be final.

Chapter VI
Academic Programmes, Admissions, Performance

A. Organisation of Teaching

51. Academic Programmes-Definitions.

- In this Chapter, unless the context requires,-

(a)"Academic Year" means twelve months period during which a cycle of work is completed.

(b)"Semester" means a 18 to 22 weeks period, there being two such periods in an Academic Year;

(c)"Curriculum" means a series of courses selected and designated to provide training to meet the requirement of a degree;

(d)"Course" means a series of classes and work experience existing over a semester and being as integral and specific part of a curriculum;

(e)"Course-out-line" means a detailed outline of the subject-matter of a Course, carefully co-related with the other syllabi to avoid omissions and/or duplication in a particular field of study;

(f)"Course Credit" means a quantitative measure of a course, one credit being allowed for three hours of expected student 'effort' per week through a semester.

(g)"Course Load" means 24 credits which a student may complete each semester.

52. Vishwavidyalaya Calendar : Academic Year, Semesters, Annual Catalogue.

(1)The Academic Year shall normally commence on the first working day of July every Year.First Semester-July to November-December.Second Semester-November-December to April-May.In each semester, there shall be not less than 105 full days in which classes and/or interim examinations are conducted, laboratories and libraries are open.

(3)The Vishwavidyalaya shall publish, prior to the beginning of an Academic Year, a Vishwavidyalaya Annual Catalogue containing, as far as possible but not limited to the following :-

(a)Starting date of Academic Year and each Semester and dates of official holidays;

(b)Qualifications of and maximum number of students which may be admitted to the various Colleges;

(c)Fees which are to be charged for registration, courses, laboratories, student affairs, hostels, etc.;

(d)Scholarships, Student Loans and other sources from which students may meet their financial needs;

(e)Degrees, diplomas, medals, etc., awarded by the Vishwavidyalaya and the requirements therefor;

(f)Lists of courses offered in each college during each semester indicating the contents, Course Credits, pre-requisites, etc., for each course;

(g)Requirements for students to maintain satisfactory standing in courses and the Vishwavidyalaya, conditions of probation and causes for dismissal;

(h)Hostels and other residential accommodation for students;

(i)Uniforms of other ancillary matter that may be required of the students.

B. Student Admissions, Performance

53. Qualifications for student admission to the Vishwavidyalaya.

(1)The minimum academic attainment for admission to a college of the Vishwavidyalaya shall be laid down by the Vishwavidyalaya Board except as under clause (1) of Statute 53.

(2)In addition to the prescribed academic attainments, a candidate for admission to the Vishwavidyalaya shall possess good moral habits and such other personal and physical pre-requisites as may determined by the Dean of Student Welfare.

(3)The names of all the students who are admitted to the Vishwavidyalaya shall as soon as may be after their selection is so made, be pasted on the Notice Board of the Registrar and published in such other manner, if the Registrar considers it necessary so to do, as he may deem fit.

54. Credit for previous studies and experiences.

- A candidate for admission, who does not fulfil requirement for admission prescribed in Statute 53 but who has had other valuable experiences and/or possesses special abilities, may be granted credit for such experience and/or abilities so as to qualify him for admission to the Vishwavidyalaya. An evaluation of such possible substitute qualifications shall be made by the Dean of the appropriate Faculty and reported to the Registrar for purposes of record of admission of such students.

55. Evaluation of students performance.

- The Course Grade earned by a student shall be determined in accordance with the rules/regulations to be framed by the Academic Council from time to time.The teacher shall report, in accordance with the rules prescribed by the Dean of Student Welfare, his opinion on the degree to which the student is a 'good' student of the Vishwavidyalaya.

56. Student Probations, dismissals.

(1)An enrolled student should be placed on probation and be subject to rules prescribed by the Academic Council, if his Credit Grade Average for a semester is below 2.00 tor the Under Graduates and 2.75 for the Post-Graduates. When a student is placed on probation, the Dean of the College shall report the action to the guardian of the student with such recommendations as he considers appropriate.

(2)An enrolled student shall not be permitted to continue in the Vishwavidyalaya if at the end of the Semester during which he has been on probation, his Credit Grade Average for all work done in the Vishwavidyalaya is below 2.00 for Under Graduates and 2.75 for Post-Graduates. Notice of any such dismissal shall be transmitted in writing by the Dean of the College to the student and his parent, unless the student certifies in writing that he does not wish to continue as an enrolled student. A dismissed student may, after the expiry of atleast one Semester apply for admission for being enrolled student. The Board may subject to such terms and conditions, if any, as it may deem lit to impose admit him on probation and he shall thereon be subject to all conditions for registration as laid down in the Act, Statutes and the Regulations.

57. Extra.

- curricular activities of students, Vishwavidyalaya activities, employment.-(1) An enrolled student shall not engage in Vishwavidyalaya extra-curricular activities which, in the opinion of teacher seriously interfere with satisfactory performance in his classes; provided that any such ruling of a teacher may be over-ruled by the Dean of Student Welfare whose decision shall be final.

(2)An enrolled student shall not engage in work for the Vishwavidyalaya or outside the Vishwavidyalaya, for or without compensation, when such work is deemed by a teacher to interfere seriously with the quality of the student's class work; provided that such a ruling of a teacher may be over-ruled by the Dean of Student Welfare with prior concurrence of the Dean of the Faculty to which the student belongs and the decision of the Dean of Student Welfare in the matter shall be final. In case of difference of opinion between the Dean of Student Welfare and the Dean of the Faculty, the matter shall be referred to the Vice-Chancellor whose decision in that case shall be final.C. Scholarship, Loan Funds and Student Fees

58. Vishwavidyalaya Scholarship and Student Loan Funds.

(1)The Vishwavidyalaya shall establish and maintain a scholarship fund, from which funds may be granted to an enrolled student-

(a)to assist him in meeting his expenses while attending the Vishwavidyalaya; and/or

(b)as an award to him for outstanding performance in the Vishwavidyalaya.

In accordance with joint recommendations of the Administrative Council and Academic Council, the Board shall make Regulations governing the operations of the Vishwavidyalaya Scholarship Fund.

(2)The Vishwavidyalaya shall establish a Student Loan Fund, from which funds may be provided as loans to an enrolled student when such assistance Is needed to help him to meet the costs of attending the Vishwavidyalaya. In accordance with recommendations of the Administrative Council, the Board shall make Regulations governing the operations of the Vishwavidyalaya Student Loan Fund.

59. Student Fees, Registration, Course, Laboratory and others.

(1)At the time of registration in each semester, an enrolled student shall pay such registration fee as may be prescribed by Regulations. Save as provided in clause (4), the registration for the Semester shall not be completed until the fee is paid, and such fee shall not be refunded once the student is accepted by the Vishwavidyalaya.

(2)At the time of registration for a course in the Vishwavidyalaya, an enrolled student shall pay a course fee which shall be such as may be prescribed by Regulations. Save as provided in clause (4) admission to a Course shall not be permitted until the fees is paid and such fee shall not be refunded except in accordance with Regulations made by the Administrative Council.

(3)The Administration Council, with the approval of the Vice-Chancellor, shall prescribe by Regulation fees that an enrolled student shall pay for the use of Cafeterias, Libraries, Laboratories and other Vishwavidyalaya Facilities etc.

(4)The Board, on the recommendations of the Administrative Council, shall make Regulations for exempting indigent persons, referred to in Section 9 from the payment of fees under clauses (1), (2) and (3) above. Furthermore, on the recommendations of the Administrative Council the Board may also make Regulations regarding exemption of fees for other enrolled students when such exemption is deemed to be in the best interest of the Vishwavidyalaya.

Chapter VII
Vishwavidyalaya Degree, Diplomas, Awards

60. Bachelor degrees, kinds and requirements.

(1)The Vishwavidyalaya shall, when so approved by the Board grant to an enrolled student who has fulfilled the requirement of the Vishwavidyalaya, a Bachelor's degree, as follows :-

(a)Bachelor of Science (Agriculture);

(b)Bachelor of Veterinary Science and Animal Husbandry;

(c)Bachelor of Technology (Agricultural Engineering);

(d)Bachelor of Dairy Science & Technology.

(2)A Bachelors degree shall require the completion of a series of courses (curriculum) prescribed by the faculty and approved by the Academic Council. The curriculum shall include courses in :-

(a)basic science and humanities;

(b)basic subject of the Faculty;

(c)fields related thereto; and

(d)special professional and/or vocational subjects.

All of which provide opportunities for a student to gain basic and usable knowledge which should make him capable of dealing reasonably well with all facts of agriculture and rural life and specially with the particular activities for which he has taken special courses.A student in order to earn a Bachelor's degree shall according to prescribed standards, have completed in the Vishwavidyalaya or acquired by Approved Transfer', the course credits prescribed by regulation for the particular degree and shall have earned a Credit Grade Average of atleast 2.00 for all courses completed Faculty, that he possesses outstanding corn-above, the student shall in the judgement of the Faculty, possess good moral habits and a high standard of honesty.

(3)A student who, in meeting the Vishwavidyalaya requirements for a degree, has earned a Credit Grade Average of 3.75 and above, as an undergraduate, and 3.85 and above as post-graduate, shall be awarded a Certificate of Honour.

61. Advanced degrees, kinds and requirements.

(1)The Vishwavidyalaya shall, when so approved by the Board grant to a student who has fulfilled Vishwavidyalaya requirements, a Master's Degree, as follows :-

(a)Master of Science (Agriculture);

(b)Master of Veterinary Science and Animal Husbandry;

(c)Master of Technology (Agricultural Engineering).

(2)As prescribed by the Council of Post-graduate studies approved by the Academic Council, a student shall have completed in a creditable manner in the Vishwavidyalaya or acquired by Approved Transfer atleast 96 Course Credits, after Bachelor's Degree, applicable to the particular degree. In addition, he shall have completed a research project and submitted to the Faculty a creditable thesis.

(3)The Vishwavidyalaya shall, when so approved by the Board, grant to a Post-graduate student who has fulfilled Vishwavidyalaya requirements, the Degree of Doctor of Philosophy, as prescribed by the Council of Post-graduate Studies and approved by the Academic Council a student shall have completed in a creditable manner in the Vishwavidyalaya or acquired by proved transfer atleast 96 Course Credits, after Master's Degree, applicable to the Doctor's Degree. In addition, he shall have completed a comprehensive research project and submitted an acceptable thesis, and in addition he shall have demonstrated in a conclusive manner, by examination by the Faculty, that he possesses outstanding competency in the field of specialisation.

62. Honorary Degrees.

- A proposal for the award of an Honorary Degree shall first be examined by the Academic Council. The Council shall, thereafter, forward to the Board through the Vice-Chancellor the results of such examination. The Board shall make such recommendation to the Chancellor as it deems to be in the best interests of the Vishwavidyalaya.

63. Diplomas, Medals and Certificates.

- The Vice-Chancellor may, in accordance with the regulations made by the Academic Council and upon a recommendation made to him by the Council in that behalf award to enrolled students and to other person who have completed non-degree work sponsored by the Vishwavidyalaya, appropriate diplomas, certificates, medals, etc. as deemed by the Council and Vice-Chancellor to be in the best interests of the Vishwavidyalaya

64. Withdrawal of Degrees, Diplomas, etc.

- The Board may on the recommendation of the Academic Council, by a resolution passed by a majority of the total membership of the Board and by a majority of not less than two-thirds of the members of the Board present and voting withdraw a degree, diploma certificate or other academic distinction conferred by the Vishwavidyalaya; provided that the withdrawal of an honorary degree shall have the concurrence of the Chancellor.

Chapter VIII
Associations Related to Vishwavidyalaya

65. Alumni Association.

- There may exist within but not as official authority of the Vishwavidyalaya, an organisation to be known as the Vishwavidyalaya Alumni Association. Only persons who have received and continue to hold a degree from the Vishwavidyalaya shall be eligible for full membership in the Association. Vishwavidyalaya degree holders, under the guidance of the Vice-Chancellor, may establish such an association with constitutional bye-law approved by the Board :Provided that a man of eminence may be adopted as patron of the Alumni Association.

Chapter IX
Staff Housing, Student Hostels and other Accommodations

66. Employee Housing and other Accommodations.

(1)The Vishwavidyalaya may procure, construct, own, take on lease, and use houses for Vishwavidyalaya employees as determined by the Board to be necessary for the proper functioning of the Vishwavidyalaya. Administrative Council shall make up and adopt Regulations for the proper administration of staff housing matters.

(2)As recommended by the Administrative Council the Board may provide and operate for employees of the Vishwavidyalaya health, recreational and other ancillary facilities. All such facilities shall be administered as provided in Regulations prepared and adopted by the Administrative Council.

67. Student quarters, Cafeterias and other accommodations for students.

(1)An enrolled student of the Vishwavidyalaya shall live in-

(a)his own home or the home of his parents; or

(b)in a Vishwavidyalaya hostel or approved accommodation for students.

Regulations on this subject shall be made by the Academic Council.

(2)The Vishwavidyalaya shall provide and operate for enrolled students of the Vishwavidyalaya such cafeterias, health, recreational, shopping and other ancillary facilities as may be deemed by the Board to be in the best interests of the Vishwavidyalaya. The Administrative Council make Regulations for such purpose. The Regulations shall be administered by the Dean of Student Welfare and/or by such other persons as may be designated by him with the approval of the Vice-Chancellor.

68. Vishwavidyalaya Hostels for students.

(1)The Vishwavidyalaya shall provide and operate as deemed by the Board to be in the best interests of the Vishwavidyalaya, student hostels and other housing facilities for enrolled students of the Vishwavidyalaya.

(2)Subject to the provision of clause (3) an enrolled student who occupies a Hostel or other housing facility of the Vishwavidyalaya shall, pay to the Vishwavidyalaya such hostel fee as may be determined by the Board prior to the beginning of Semester.

(3)The Board may grant exemption from payment of the hostel fee to an indigent person or such other student as it may deem fit.

(4)The Administrative Council shall, with concurrence of the Academic Council, make Regulations for the management of hostels and other matters related thereto and such Regulations shall be administered by the Dean of Student Welfare. The Regulations so made shall provide for maximum participation of enrolled students in the management of hostels occupied by them, as is consistent with good management of a Vishwavidyalaya facility.

(5)For the purposes of this Statute, the Hostel Fee shall include messing charges.

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