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State of Chattisgarh - Section
Section 22 in The Chhattisgarh Vishwavidyalaya Adhiniyam, 1973
22. [ [Omitted by Act No. 14 of 2005.]
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Constitution of Court.- (1) The Court shall consist of the following persons, namely :-Group A(i) the Kuladhipati;(ii) the Kulpati;(ii-a) the Rector;(iii) the Deans of Faculties;(iii-a) Dean Student's Welfare;(iii-b) Dean or Director, as the case may be, of the College Development Council;(iv) the Secretary to Government of Chhattisgarh, Higher Education Department or his nominee, not below the rank of Deputy Secretary;(v) the Commissioner, Higher Education, Chhattisgarh;(vi) the Director of Public Instructions, Chhattisgarh;(vii) the Director of Technical Education, Chhattisgarh;(viii) the Chairman of the Chhattisgarh Board of Secondary Education;(ix) the Mayor of the Municipal Corporation or the President of the Municipal Council, as the case may be, at the headquarters of (he University.Group B(x) four Principals of affiliated colleges of the University amongst whom there shall be atleast one Lady Principal, to be elected from amongst themselves in the manner prescribed by the Statutes;(xi) three professors from the University Teaching Departments, elected from amongst themselves, in the manner prescribed by the Statutes;(xii) two professors from the affiliated colleges to be elected from amongst themselves, in the manner prescribed by the Statutes;(xiii) two persons from amongst the[Associate Professor] [Substituted 'Readers' by C.G. Act No. 10 of 2011, dated 3.5.2011.]or[Assistant Professor] [Substituted 'Lecturers' by C.G. Act No. 10 of 2011, dated 3.5.2011.]of the University Teaching Departments and three persons from amongst Assistant Professors of the affiliated Colleges to be elected from amongst themselves in the manner prescribed by the Statutes;(xiv) [xxx](xv) fourteen persons, of whom atleast one shall be from the University Teaching Departments or Schools of. Studies, to be elected by[Assistant Professor] [Substituted 'Lecturers' by C.G. Act No. 10 of 2011, dated 3.5.2011.]from amongst themselves in the manner prescribed by the Statutes;Group C(xvi) not more than two persons representing "Learned Professions" to be nominated by the Kuladhipati, in the manner prescribed by the Statutes;(xvii) not more than four persons representing industry, agriculture, labour and commerce to be nominated by the Kuladhipati;(xviii) eight members of the State Legislative Assembly to be selected by the State Legislative Assembly;(xix) five Preresentatives to be elected by the registered graduates of the University from amongst themselves;(xx) every donor donating ten lakhs rupees or more to the University;(xx-a) One representative from the salaried non-teaching employees of the University elected from amongst themselves as prescribed by the Statutes; andGroup D(xxi) three students elected by the student members of the Boards of Studies from amongst themselves;(xxii) two students to be elected from amongst themselves by students who in the academic session immediately preceding the election have been members of teams of the University participating in the University tournaments;(xxiii) two students to be elected from among its members by an electoral college consisting of students who are for the time being President of Students Union in the Colleges and in the University Teaching Departments.Group E(xxiv) such members of the Executive Council who are not member under any of the foregoing items.Explanation.- (i) No person shall be eligible to become a member of the Court under more than one item;(ii) not more than one person shall be elected from any University Teaching Department, School of Study or College under any one item of Group B;(ii) except the representative in clause (xx-a), no salaried employee of any University or any College within the State shall be eligible to be a member under Group C;(vi) for purpose of Group D, student shall mean a person who-(a) is receiving instructions or carrying on research in any of the colleges or University Teaching Department or Schools of Studies or any other institution of the University under terms and conditions laid down in the Ordinances; and(b) has passed his Higher Secondary Examination not earlier than seven years of his Intermediate Examination not earlier than six years before the opening date of the academic session in which he seeks election :Provided that where, during the period of operation of Proclamation of Emergency made by the President on the 25th June, 1975 under clause (1) of Article 352 of the Constitution of India any student had to discontinue his studies because of his detention under the Maintenance of Internal Security Act, 1971 (No. 26 of 1971), or arrest or imprisonment under the Defence and Internal Security of India Act, 1971 (No. 42 of 1971) or the Defence and Internal Security of India Rules, 1971 or under Section 107 or Section 117 or Section 151 of the Code of Criminal Procedure, 1973 (No. 2 of 1974) and the period specified in this sub-paragraph had expired in relation to such student during such detention, arrest or imprisonment prior to the commencement of the academic year 1977-78, the provisions of this paragraph shall have effect in relation to such student as if for the words "seven years" and "six years" the words "nine years" and "eight years" were respectively substituted.(c) the mode of election under items (xix), (xxi), (xxii) and (xxiii) shall be such as may be prescribed by the Statutes;(2) The term of office of members elected under Group D of subsection (1) shall be one year.(3) The term of office of members nominated or elected, as the case may be, under Group B and Group C or included in Group E of sub-section (1) shall be coterminous with the term of the Court which shall be three years.(4) Every donor specified in item (xxi) of sub-section (1) shall be a member of the Court during his life time :Provided that where such donor is an undivided Hindu Family, trust, firm, company or body corporate, it shall cease to be a donor for the purposes of the membership or the Court on the expiry of a period of fifteen years from the date the donation is accepted by the University, and during the period aforesaid, the representative as may be nominated from time to time by such donor shall be deemed to be the donor.21. Meetings of Court and quorum thereat.- (1) The Court shall meet at least once in a calendar year and at such intervals as may be prescribed by the Statutes.(2) Twenty five members of the Court shall form the quorum :Provided that no quorum shall be necessary for adjourned meeting.22. Powers and duties of Court.- Subject to the provisions of this Act, the Court shall exercise the following powers and perform the following duties, namely :-(i) to act as an advisory body in all matters relating to the University;(ii) to review from time to time the board policies and programmes of the University and to suggest measures for the improvement and development of the University;(iii) to consider and pass resolutions on the annual report, the annual accounts and audit reports thereon, if any;(iv) to consider and pass resolutions on the annual financial estimates of the University;(v) [xxx](vi) to confer on the recommendation of the Executive Council, honorary degrees and other academic distinctions;(vii) to review the acts of the other authorities of the University save where such authorities have acted in accordance with the powers conferred upon them by this Act, the Statutes and the Ordinances;(viii) to exercise such other powers and perform such other duties as may be conferred or imposed upon it by this Act and the Statutes. |