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State of Madhya Pradesh - Act

The Mahatma Gandhi Chitrakoot Gramodaya Vishwavidhyalaya Adhiniyam, 1991

MADHYA PRADESH
India

The Mahatma Gandhi Chitrakoot Gramodaya Vishwavidhyalaya Adhiniyam, 1991

Act 9 of 1991

Published on 18 April 1991
Commenced on 18 April 1991
[This is the version of this document from 18 April 1991.]
[Note: The original publication document is not available and this content could not be verified.]

The Mahatma Gandhi Chitrakoot Gramodaya Vishwavidhyalaya Adhiniyam, 1991M.P. Act No. 9 of 1991Received the assent of the Governor on 16-4-1991; assent first published in the Madhya Pradesh Gazette (Extraordinary), dated 18-4-1991.An Act to establish and incorporate a University to provide for education and prosecution of Research in Development of Rural Life in the State and to provide for matters connected with or incidental thereto.Be it enacted by the Madhya Pradesh Legislature in the Forty-second Year of the Republic of India as follows :-

Chapter I
Preliminary

1. Short title and extent.

(1)This Act may be called the [Mahatma Gandhi] [Substituted by M.P. Act No. 29 of 1995 (w.e.f. 22-9-1995).] [Chitrakoot] [Inserted by M.P. Act No. 15 of 1997.] Gramodaya Vishwavidhyalaya Adhiniyam, 1991.

(2)It extends to the whole of Madhya Pradesh.

2. Definitions.

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

(a)"Academic Council" means the Academic Council of the University;

(b)"Affiliated College/Institute" means an Institution admitted to the privileges of the University in accordance with the provisions of this Act or the Statutes;

(c)"Autonomous College/Institute" means an educational institution declared as autonomous College/Institute by the Board in accordance with the provisions of this Act;

(d)"Board" means the Board of Management of the University;

(e)"Board of Studies" means the Board of Studies of the University;

(f)"College/Institute" means an institution maintained by, or admitted to the privileges of the University by or under the provisions of this Act;

(g)"Employee" means any person appointed by the University and includes teachers and other staff of the University;

(h)"Statutes, Ordinances" and "Regulations" means the Statutes, Ordinances and Regulations of the University, as the case may be, in force for the time being;

(i)"Scheduled Caste" means the Scheduled Castes specified in relation to this State of Madhya Pradesh under Article 341 of the Constitution of India;

(j)"Scheduled Tribes" means the Scheduled Tribes specified in relation to this State under Article 342 of the Constitution of India;

(k)"Student of the University" means the person enrolled in the University for taking a course of study for a degree, diploma and other academic distinction duly instituted;

(l)"Teachers of the University" means Professors, Readers, Assistant Professors, Lecturers and such other persons as may be appointed for imparting instruction or conducting research with the approval of the Academic Council in the University or any College or Institution maintained or recognised by the University;

(m)"University" means the University deemed to be established under this Act with a view to impart education connected with rural development from primary to post-doctoral level.

Chapter II
The University

3. Incorporation of the University.

(1)There shall be established a University by the name of the [Mahatma Gandhi] [Substituted by M.P, Act No. 29 of 1995 (w.e.f. 22-9-1995).] [Chitrakoot] [Inserted by M.P. Act No. 15 of 1997.] Gramodaya Vishwavidhyalaya which shall consist of a Chancellor, a Vice-Chancellor, a Pro-Vice-Chancellor, a Board of Management, an Academic Council and other authorities and officers as provided in this Act or Statutes.

(2)The University shall be a body corporate having perpetual succession and a common seal and shall sue and be sued by the said name.

(3)Subject to the provisions of this Act, the University shall be competent to acquire and hold property, both movable and immovable, to lease, sell or otherwise transfer any movable or immovable property which may have become vested in or may have been acquired by it for the purpose of the University, and to contract and do all other things necessary for the purpose of this Act.

(4)In all suits and other legal proceedings by or against the University, the pleading shall be signed and verified by the Registrar and all processes in such suits and proceedings shall be issued to and served on the Registrar of the University.

(5)The headquarters of the University shall be at Chitrakoot, District Satna, Madhya Pradesh.

4. Territorial jurisdiction.

- With respect to teaching, research and extension programmes of rural development education the territorial jurisdiction and responsibility for this University shall extend to the entire State of Madhya Pradesh.

5. Prohibition of discrimination in all matters connected with University.

- The University shall not discriminate against any citizen of India of grounds of religion, race, caste, sex, place of birth, political or other opinion or any one of them in the exercise of powers or performance of functions conferred or imposed upon it by or under this Act.

6. Objects of the University.

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

(1)Making provisions for imparting education from pre-primary to post doctoral level in different branches of study connected with rural development with particular emphasis on the integral development of personality.

(2)Integrating all aspects of education and training with productive and creative activities horizontally across disciplines of science, technology, humanities and social sciences and vertically across all stages of education, primary to higher education.

(3)Designing a variety of courses at different levels with a rural bias, particularly at tertiary level around emerging rural occupations and giving due recognition and encouragement to field work oriented courses.

(4)Facilitating prosecution of research particularly community based and diagnostic research.

(5)Undertaking extension work with a view to ensure flow of knowledge about new technologies to the villages and the needs of villages made known to science and technology institutions.

(6)To exchange ideas and experience regarding new techniques and to act as a medium between various agencies, organisations or individuals interested in rural development work.

(7)Establishing, maintaining, consolidating and reorganising institutes/colleges in rural areas and giving them composite character with rural bias that is combining programmes of rural development from the Primary and Secondary levels to Diploma and Degrees levels.

(8)Developing selected Colleges/Institutions as autonomous Colleges/Institutions for strengthening programmes of education related to the needs of the rural development.

(9)Creating, developing and strengthening training facilities for the teachers engaged in the task of education having rural bias.

(10)Providing consultancy for the preparation, monitoring and evaluation of micro-level plans.

(11)Performing such other tasks as the university may from time to time determine, keeping in view the objects of the University.

7. Admission to the University.

(1)The University shall, subject to the provisions of this Act and the statutes, be open to all persons :Provided that the University shall not admit to any persons who do not possess the prescribed academic standards for admission or to retain on the rolls of the University persons whose academic records are below the minimum standards required for the award of a degree ;Provided further that the University shall not admit to any course of study larger number of students than can be accommodated in the available facilities of the University or of any particular college or Department as determined by the Academic Council.

(2)Subject to the above provisions, the State Government may direct that the University shall reserve seats for scheduled castes, schedules tribes or candidates from other States of India ;Provided that no such person shall be entitled to be admitted to the university unless he possesses the standard laid down by the University in respect of such candidates.

8. Powers and Functions of the University.

- The University shall have the following powers, namely :-

(1)To provide for instruction in all subjects connected with the rural development from pre-primary to post graduate level.

(2)To make provisions for integrating all aspects of education and training with productive and creative activity horizontally across disciplines of natural sciences, technology, humanities medicine, legal studies and social sciences across all stages of education.

(3)To make provision for variety of courses at different levels with a rural bias giving due recognition and encouragement to field work oriented courses.

(4)To institute degrees, diplomas and other academic distinctions in different branches connected with the rural development.

(5)To make provision of research particularly community based and diagnostic research and undertaking extension work with a view to ensure How of knowledge about technologies to the villagers.

(6)To confer honorary degrees and other distinctions as may be prescribed.

(7)To develop selected colleges/institutions as autonomous colleges/institutions for strengthening programmes of education relation to the needs of rural development.

(8)To co-operate with other Universities and authorities in such manner and for such purposes as the University may determine to further the basic objections of the University.

(9)To provide lectures and instructions for field workers and other persons not enrolled as regular students of the University related to rural development and to grant certificates or diplomas to them as may be prescribed.

(10)To provide training facilities for the teachers.

(11)To recognise persons eminent in any subject to guide research in that subject.

(12)To maintain laboratories, libraries, research stations and institutions for teaching, research and extension education.

(13)To institute teaching, research and extension education posts and to appoint persons to such posts.

(14)To create administrative and other posts and to appoint persons to such posts.

(15)To institute and award fellowships, scholarships and prizes in accordance with the statutes.

(16)To institute and maintain residential accommodations for students and staff of the University.

(17)To fix, demand and receive such fees, and other charges as may be prescribed.

(18)To supervise and control the residence, conduct and discipline of the students of the University, and to make arrangements for promoting their health and welfare.

(19)To do all such acts and things whether incidental to the powers aforesaid or not as may be requisite in order to further the objects of the University.

9. Visitation and inspection.

(1)The Chancellor shall have the right to cause an inspection to be made by such person or persons as he may direct of the University, its buildings, laboratories, libraries, museums, workshop and equipment and any institution, college or hostel maintained or administered by the University or the teaching and other work conducted by the University or under it auspices and of the conduct of any other functions of the University and to cause an inquiry to be made in respect of any matter connected with administration and finances of the University.

(2)The Chancellor shall in every case, give due notice to the University of his intention to cause an inspection or inquiry to be made, and the University shall be entitled to appoint a representative who shall have the right to be present and be heard at such inspection or inquiry.

(3)The Chancellor shall communicate to the University the results of such inspection or inquiry and may after ascertaining the opinion thereupon of the University advise the University upon the action to be taken and fix time limit for taking such action.

(4)If the State Government wants any information or desires any matter to be enquired into, it will refer the Chancellor who will obtain necessary information or get the enquiry made and communicate within the time stipulated the result to the State Government who may give such advice as it deems fit.

(5)The Chancellor shall get necessary action taken by the University on the advice and inform the State Government the action to be taken or proposed to be taken.

(6)The Chancellor may, where action has not been taken by the University to the satisfaction of the Chancellor within the time limit fixed and after considering any explanation furnished or representation made by the University issue such directions as the Chancellor may think fit and the University shall comply with such directions.

(7)Notwithstanding anything contained in the preceding sub-sections if at any time the Chancellor is of the opinion that in any manner the affairs of the University are not being managed in furtherance of the objects of the University, or in accordance with the provisions of this Act and the statutory regulations or the special measures desirable to maintain the standards of University teaching, examination, research or extension he may indicate to the University any matter in regard to which he desires any explanation, and call upon the University to offer such explanations within such time as may be specified by the Chancellor and the University fails to offer any explanation within such time or offers any explanation which, in the opinion of the Chancellor, is not satisfactory the Chancellor may issue such instructions as appear to him to be necessary and desirable in the circumstances of the case and may exercise such powers as are necessary for giving effect to these instructions.

(8)The University shall furnish such information relating to the administration of the University as the Chancellor may require.

Chapter III
Authorities of the University

10. Authorities of the University.

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

(1)The Board of Management.

(2)The Academic Council.

(3)The Faculties.

(4)The Board of Studies.

(5)Academic Planning and Evaluation Board.

(6)Such other bodies of the University as may be decided by the Statute to be the authorities of the University.

11. Constitution of the Board.

(1)The Board shall consist of the following members-

(1)The Chancellor as ex-officio-Chairman.

(2)[ Commissioner, Higher Education or his nominee not below the rank of Additional Director, Higher Education.] [Substituted by M.P. Act No. 29 of 1995 (w.e.f. 22-9-1995).]

(3)The Vice-Chancellor and Pro-Vice-Chancellor.

(4)Secretaries to Government of the State in the Department of Education, Rural Development, Agriculture and Finance or their nominees not below the rank of Deputy Secretary.

(5)Two eminent scientists with background of agriculture, rural development or education to be nominated by the Chancellor.

(6)Two progressive farmers to be nominated by the Chancellor.

(7)

(i)A distinguished industrialist or manufacturer having special knowledge in agriculture or rural development to be nominated by the State Government.

(ii)One outstanding woman social worker preferably having background of rural advancement to be nominated by the Chancellor.

(iii)A distinguished engineer to be nominated by the Chancellor.

(iv)An eminent educationist to be nominated by the Chancellor.

(v)A representative of small or village industries to be nominated by the State Government.

(8)A representative of the Indian Council of Agricultural Research.

(9)One representative of Deendayal Research Institute.

(10)One Dean/Director by seniority by rotation.

(11)An eminent Physician specialised in indigenous medicine nominated by the Chancellor.

(12)One legal luminery to be nominated by the State Government.

(2)The Chancellor shall be ex-officio Chairman and the Registrar shall be non-member Secretary of the Board.

(3)The term of office of members of the Board, other than ex-officio members, shall be three years, and a member shall be eligible to serve a maximum of two terms.

(4)In case of a vacancy occurring before the expiry of the term of a member, his successor shall be designated to serve the remaining unexpired portion of his term.

(5)The members of the Board shall not be entitled to receive any remuneration from the University except such daily and travelling allowances us may be prescribed.

12. Powers and Duties of the Board.

(1)The Board shall exercise the following powers and perform the following duties, namely :-

(a)To review and consider the financial requirements and estimates for the University and approve its budget.

(b)To approve the recommendations for appointment of teachers and employees of the University in the manner prescribed.

(c)To provide for the administration of any funds placed at the disposal of the University for the purposes intended.

(d)To arrange for the investment and withdrawal of funds of the University.

(e)To borrow money for capital improvements and make suitable arrangements for its repayment.

(f)To provide for accepting, acquiring, holding and disposal of property on behalf of the University.

(g)To determine the form and use of the common seal of the University.

(h)To appoint such committees, either standing or temporary, as the Board may consider necessary and establish the terms of reference thereof within the limitations of this Act or Statutes.

(i)To determine and regulate all policies relating to the University in accordance with this Act or the Statutes.

(j)To make financial provision for instruction, teaching and training in such branches of learning and courses of study as determined by the Academic Council within the purposes of this Act and for the research and for the advancement and dissemination of knowledge.

(k)To provide for the establishment and maintenance of colleges, institutions, hostels, laboratories, experimental farms and other facilities necessary for carrying out the purposes of this Act.

(l)To make provision for instituting and conferring degrees, diplomas, and other academic distinctions.

(m)To provide for institution, maintenance and award of scholarships, fellowships, studentships, medals, prizes etc.

(n)To accept on behalf of the University trusts, bequests and donations.

(o)To meet at such times and in such places as it considers necessary; provided that it shall hold regular meetings at least every three months.

(p)To exercise such other powers and perform such other duties not inconsistent with this Act or Statutes as may be necessary for carrying out the purposes of the Act.

(2)The Board may, for purposes of consultation invite any person having experience or special knowledge on any subject under consideration to attend its meeting. Such person may speak in and otherwise take part in the proceedings of such meeting but have no right to vote. Any person so invited shall be entitled to such allowances for attending the meeting as may be prescribed.

13. The Academic Council.

(1)The Academic Council shall be in charge of the academic affairs of the University and shall, subject to the provisions of this Act and the Statutes, superintend, direct and the control, and be responsible for the maintenance of standards of instruction, education and examination and other matters connected with the conferment of degrees or award of diplomas, and shall exercise such other powers and perform such other duties as may be conferred or imposed on it by the Statutes. It shall advise the Vice-Chancellor on all academic matters.

(2)The Academic Council shall consist of the following members, namely:-

(a)The Vice-Chancellor, Ex-officio-Chairman;

(b)The Pro-Vice-Chancellor, if any;

(c)The Commissioner, Higher Education, Madhya Pradesh or his nominee;

(d)The Deans of the Various faculties;

(e)Chairman, Board of Secondary Education;

(f)Six members from amongst the Heads of Departments of various faculties nominated by Vice-Chancellor by rotation;

(g)Such other members as may be considered necessary by the Vice-Chancellor for consideration of any course of study;

(h)The Registrar, Ex-officio-Secretary.

(3)The Academic Council may co-opt as members not more than five persons for such periods and in such manner as may be prescribed by Statutes so as to secure adequate representation of different aspects of rural development.

14. Powers, Functions and Duties of the Academic Council.

(1)The Academic Council shall, subject to the provisions of this Act and the Statutes have the power of prescribing by ordinances all courses of study and determining curricula, and shall have general control on teaching and other educational programmes within the University, and shall be responsible for the maintenance of standards thereof.

(2)It shall have power to make ordinances consistent with this Act relating to all academic matters subject to its control and to amend or repeal such ordinances.

(3)In particular, and without prejudice to the generality of the foregoing power, the Academic Council shall have power :-

(a)to advise the Board on all academic matters including the control and management of libraries;

(b)to make recommendation for the institution of professorship, associate professorships, readerships and teacherships and other teaching posts including posts in research and extension and in regard to the duties thereof;

(c)to formulate, modify or revise schemes for the constitution or reconstitution of departments of teaching, research and extension education;

(d)to make ordinances regarding the admission of students to the University, and determine the number of students to be admitted;

(e)to make ordinances relating to the courses of study leading to degrees, diplomas and certificates;

(f)to make ordinances relating to the conduct of examinations and to maintain and promote standards;

(g)to make recommendations regarding post-graduate teaching, research and extension education;

(h)to make recommendations regarding the qualifications to be prescribed for teachers in the University;

(i)to exercise such other powers and perform such other duties as may be conferred or imposed on it by or under the provisions of this Act.

15. The Faculties.

(1)The university shall have such faculties as may be prescribed.

(2)Each faculty shall compose such departments/institutes and with such assignments of subjects of study as may be prescribed by the statutes.

(3)There shall be a Board of Studies of each faculty, the powers of which shall be prescribed.

(4)There shall be a Dean for each faculty who shall be chosen in such manner and for such terms as may be prescribed.

(5)The Dean shall be Chairman of the Faculty and be responsible for the faithful observance of the statutes, ordinances and regulation relating to the faculty and for the organisation and conduct of the teaching, research and extension work of the departments comprised therein.

16. Board of Studies.

- There shall be Board of Studies for every faculty the constitution, terms, powers and duties of the Boards shall be such as may be prescribed by the Statutes.

17. Academic Planning and Evaluation Hoard.

- There shall be an Academic Planning and Evaluation Board to prepare short term and long term academic plans and to monitor and evaluate the performance of such plans. The constitution, terms, powers and duties of the Academic Planning and Evaluation Board shall be such as may be prescribed by the statutes.

18. Constitution of Committees.

- Every authority shall have the powers to appoint committees which may unless otherwise provided in this Act or Statutes consist of the members of the authority, and such other persons as it may think fit.

19. Provisions relating to memberships in Authorities.

(1)Filling of casual vacancies. - Save as otherwise provided in this Act all casual vacancies among the members, other than ex-officio members, in any authority or other body of the University shall be filled as soon as conveniently may be, by the person or body who appointed, elected or co-opted the members whose place has become vacant, and the person appointed, elected or co-opted to a casual vacancy shall be a member of such authority or body for the residue of the term for which the person whose place he fills would have been a member.

(2)Removal from membership. - The Board may remove any person from membership of any authority or body of the University on the ground that such person has been convicted of an offence involving moral turpitude :Provided that no order for removal shall be passed against any person without giving him an opportunity of being heard.

(3)Person who is a member of any authority of the University as a representative of another body, whether of the University or not, shall retain his seat on the University authority or body so long as he continues to be a member of the body by which he was appointed or elected and thereafter till his successor is duly appointed or elected.

(4)If any question arises whether any person has been duly appointed or elected as, or is entitled to be a member of any authority or other body of the University or whether any decision of the University is in accordance with this Act and Statutes, the question shall be referred to the Chancellor whose decision thereon shall be final.

20. Protection of action taken in good faith.

- No suit, prosecution or other legal proceedings shall lie against any officer, teacher or other employee of the University for anything which is in good faith done or intended to be done by or under this Act or the Statutes or the ordinances or the Regulations.

21. Proceedings not to invalidate by vacancies.

- No act or proceeding of any authority, committee or body of the University shall be invalid merely by reason of-

(a)any vacancy in or defect in the constitution thereof; or

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

(c)any irregularity in its procedure not affecting the merits of the case.

Chapter IV
Officers of the University

22. Officers of the University.

- Following shall be the officers of the University, namely :-

(1)The Chancellor.

(2)The Vice-Chancellor.

(3)The Pro-Vice Chancellor.

(4)The Registrar.

(5)The Comptroller.

(6)Such other officers in the service of the University as may be declared by the Statutes.

23. The Chancellor and his powers.

- [(1) The Governor of Madhya Pradesh shall be the Chancellor of the University.] [Substituted by M.P. Act No, 29 of 1995 (w.e.f. 22-9-1995).]

(2)The Chancellor shall be the Head of the University and shall, when present, preside at meetings of the Board and at any convocation of the University.

(3)All the authorities of the University shall be subordinate to the Chancellor.

(4)The Chancellor may, by order in writing, annul any proceeding of any of the authorities of the University which is not in conformity with this Act, the Statutes, the ordinances, the Regulations, the rules or the bye-laws :Provided that, before making any such order, the Chancellor shall call upon such authority to show cause why such an order should not be made and consider the case, if any, shown by such authority within a reasonable time.

(5)Every proposal for the conferment of an honorary degree shall be subject to confirmation by the Chancellor.

(6)The Chancellor shall have such other powers as may be conferred on him by this Act or the Statutes.

24. The Vice-Chancellor.

(1)The Vice-Chancellor shall be a whole time officer of the University. The First Vice-Chancellor after the commencement of this Act shall be appointed by the Chancellor for a period of four years and on such terms and conditions as the Chancellor may determine.

(2)The subsequent Vice-Chancellors shall be appointed by the Chancellor on the recommendation as hereinafter provided of a Committee appointed by him for the purpose (hereinafter referred to as the Committee).

(3)[ The Committee shall consist of the following persons, namely :-

(i)one person elected by the Board of Management;

(ii)one person nominated by the Chairman of the University Grants Commission;

(iii)one person nominated by the Chancellor :

Provided that no person who is connected with the University or any college shall be elected or nominated as a member of the Committee.(3-A) For constituting the committee under sub-section (3), the Chancellor shall, as far as possible, six months before the expiry of the term of the Vice-Chancellor call upon the Board of Management and the Chairman of the University Grants Commission to choose their nominees and if any or both of them fail to do so within one month of the receipt of the Chancellor's communication in this regard, the Chancellor may further nominate any one or both the persons, as the case may be.] [Substituted by M.P. Act No. 1 of 1997.]

(4)The Chancellor shall appoint one of the members of the committee to be its Chairman.

(5)[ The Committee shall make its recommendation within a period of six weeks from the date of its constitution or such further time not exceeding four weeks as may be extended by the Chancellor.(5-A) If for any reason the committee constituted under sub-section (3) fails to submit the panel within the period specified in sub-section (5), the Chancellor shall constitute another committee consisting of three persons, not connected with the University, or any College one of whom shall be designated as the Chairman. The committee so constituted shall submit a panel of three persons within a period of six weeks or such shorter period as may be specified, from the date of its constitution.(5-B) If the committee constituted under sub-section (5-A) fails to submit the panel within the period specified therein, the Chancellor may appoint any person who he deems fit, to be the Vice-Chancellor.] [Substituted by M.P. Act No. 1 of 1997.]

(6)The Vice-Chancellor shall be appointed by the Chancellor from among a panel which shall consist of not less than three names submitted to him by the Committee within the period specified in sub-section (5).

(7)The Vice-Chancellor shall hold office for a term of four years from the date on which he enters upon his office and shall be eligible for re-appointment : [x x x] [Omitted by M.P. Act No. 34 of 1997 (w.e.f. 20-6-1997).]Provided that a person shall not be appointed as Vice-Chancellor for more than two terms.

(8)The remuneration payable to and the other conditions of service of the Vice-Chancellor shall be such as may be prescribed under the Statute.

(9)The Vice-Chancellor shall be the principal academic and executive officer of the University and all the offices of the University shall be under his administrative control.

(10)The Vice-Chancellor may by writing under his hand addressed to the Chancellor resign his office. The resignation shall take effect from the date of receipt.

(11)If at any time upon representation made or otherwise and after making such enquiries as may be deemed necessary, it appears to the Chancellor that the Vice-Chancellor :-

(i)has made default in performing any duty imposed on him, by or under this Act; or

(ii)has acted in a manner prejudicial to the interests of the University; or

(iii)is incapable of managing the affairs of the University, the Chancellor may, notwithstanding the fact that the terms of office of Vice-Chancellor has not expired by an order in writing stating the reasons therein, require the Vice-Chancellor to relinquish his office as from such date as may be specified in the order.

(12)[ In the event of occurrence of any vacancy including a temporary vacancy in the Office of the Vice-Chancellor by reason of his death, resignation, leave, illness or otherwise, a Dean of the faculty or any other person considered suitable by the Chancellor and nominated by the Chancellor for that purpose shall act as the Vice-Chancellor until the date on which the Vice-Chancellor appointed under sub-section (2) or sub-section (5-B) enters or re-enters upon his office as the case may be :Provided that the arrangement according to this sub-section shall not continue for a period of more than [eighteen months] [Substituted by M.P. Act No. 1 of 1997.].]

25. Powers and Duties of the Vice-Chancellor.

(1)The Vice-Chancellor shall be the principal executive and academic officer of the University and ex-officio Chairman of the Academic Council. He shall, in the absence of the Chancellor preside at the Convocation of the University and confer degrees on persons entitled to receive them.

(2)The Vice-Chancellor shall exercise general control over the affairs of the University and shall be responsible for the due maintenance of the discipline in the University.

(3)The Vice-Chancellor shall convene meeting of the Academic Council in consultation with Chancellor.

(4)The Vice-Chancellor shall ensure the faithful observance of the provisions of this Act and the Statutes and regulations, and he shall possess such powers as may be necessary in that behalf.

(5)The Vice-Chancellor shall be responsible for the presentation of the annual financial estimates and the annual accounts and balance sheet to the Board.

(6)The Vice-Chancellor may, take any action in any emergency which in his opinion calls for immediate action. He shall in such a case and as soon as may be thereafter report his action to the authority which will ordinarily have dealt with the matter.

(7)Subject to the above provisions, the Vice-Chancellor shall give effect to the orders of the Board regarding the appointment, suspension and dismissal of officers, teachers and other employees of the University.

(8)Where any action taken by the Vice-Chancellor under sub-section (6) affects any person in the service of the University to his disadvantage, such person may prefer an appeal to the Board within thirty days from the date on which such person has notice of the action.

(9)The Vice-Chancellor shall be responsible for the proper administration of the University and for a close co-ordination and integration of teaching, research and extension education.

(10)The Vice-Chancellor shall exercise such other powers as may be prescribed by the Chancellor for the carrying out the purpose and provisions of this Act.

26. Powers and Duties of the first Vice-Chancellor.

- It shall be the duty of the First Vice-Chancellor to constitute Board of Management, Academic Council and other authorities of the University within a period of two years from the date of establishment of the University and till the said authorities are constituted, the Vice-Chancellor shall be deemed to be the Board of Management. Academic Council or such other authority, as the case may be, and shall exercise the powers and perform the duties conferred or imposed on such authorities by or under this Act :Provided that the Chancellor may if he considers it necessary or expedient so to do, appoint a committee consisting of an educationist, an administrative expert and a financial expert to aid and advise, the Vice-Chancellor in the exercise of his powers and performance of functions in lieu of each such authority.

27. The Pro-Vice-Chancellor.

- The Vice-Chancellor shall nominate one of the Deans as Pro-Vice-Chancellor. He shall hold office at the discretion of the Vice-Chancellor and shall perform such functions as may be assigned to him by the Vice-Chancellor.

28. The Registrar.

(1)The Registrar shall be a whole-time officer of the University and shall be appointed by the Vice-Chancellor subject to the approval of the Board.

(2)The salary and allowances payable to the Registrar shall be such as may be prescribed by the Statute.

(3)The Registrar shall be responsible for the due custody of the records and the common seal of the University. He shall be ex-officio Secretary to the Academic Council and shall be bound to place before it all such information as may be necessary for the transaction of business. He shall receive applications for entrance to the University, and shall keep a permanent record of all courses, curriculum and other information as deemed necessary.

(4)The Registrar shall be responsible for maintaining a permanent record of the academic performance of students of the University including the courses taken, grades obtained, degree awarded, prizes or other distinctions won, and any other items pertinent to the academic performance of the students.

(5)The Registrar shall perform such other duties as may be prescribed or required from time to time or which may be assigned by the Board or the Vice-Chancellor.

29. The Comptroller.

(1)The Comptroller shall be a whole time officer of the University and shall be appointed by the Vice-Chancellor on the recommendation of the Board.

(2)The salary and allowance and other conditions of services of the Comptroller shall be such as may be prescribed by statutes.

(3)The Comptroller shall manage the funds and investments of the University and shall advise in regard to its financial policy.

(4)The Comptroller shall be responsible to the Vice-Chancellor in the preparation of the budget and statement of accounts of the University.

(5)The Comptroller shall be responsible to the Vice-Chancellor for ensuring that expenditure are made as authorised in the budget. When budget revisions are required in the interest of extending new programmes, changed requirements and for other reasons, he shall be responsible for preparing the needed revisions and for expediting their appropriate approval.

30. Remuneration of Officers and Employees.

- No employee of the University shall be ottered nor shall accept any remuneration for any work in the University, save such as may be provided for in the Statute.

31. Co-ordination of teachings, research and extension and integration of functions and curricula and of services.

- In consultation with appropriate officers of the University, the Vice-Chancellor shall be responsible for taking such steps as may be necessary for the full co-ordination of teaching, research and extension activities of the University.

Chapter V
Employees of the University

32. Appointment of teachers, officers and staff.

(1)Subject to the provisions of this Act, employees of the University shall be appointed with the approval of the Board by the Vice-Chancellor or by such officer as may be authorised by the Vice-Chancellor in the manner prescribed by Statutes.

(2)Except in cases otherwise provided for in the statutes, every employee of the University shall be appointed under a written contract. The contract shall be lodged with the Vice-Chancellor and a copy thereof shall be furnished to the concerned employee. The contract shall not be inconsistent with the provisions of this Act and Statutes for the time being in force in relation to the conditions of service.

(3)The procedure for selection of officers, teachers and other employees of the University, unless otherwise provided in this Act, shall be such as may be prescribed by the Statutes.

Chapter VI
University Fund, Etc.

33. Insurance and Provident Fund.

(1)The University shall constitute for the benefit of its employees in such a manner and subject to such conditions as may be prescribed by Statutes such insurance and provident funds as it may deem fit.

(2)For insurance and provident funds so constituted by the University, the State Government may declare that the provisions of the Provident Funds Act, 1925 (No. 19 of 1925) shall apply to such fond as if it were a Government Provident Fund, provided that the University shall have power in consultation with the Board to invest the Provident Fund amount in such manner as it may determine.

(3)Persons in Government services transferred to the University shall be governed under such terms and conditions as may be agreed to between the University and Government.

34. University Fund and Government Grant.

(1)The University shall establish a fund to be called the University Fund.

(2)The following shall form part of or be paid into the University Fund :-

(a)any rent, contribution or grant by Central or State Government or by body corporate;

(b)trusts, bequests, donations, endowments and other grants, if any;

(c)the income of the University from all sources including income from fees and charges;

(d)all other sums received by the University.

(3)The Government shall ordinarily make an annual grant of Rs. Two Crores. The said grant shall be released in two instalments during the year. The first instalment shall be payable in the beginning of the year and the second instalment shall be payable after an interval of six months.

(4)The University Fund shall be kept in any Scheduled Bank as defined in the Reserve Bank of India Act, 1934 (No. 2 of 1934) or vested in securities authorised by the Indian Trusts Act, 1882 (No. 2 of 1882) at the discretion of the Board.

(5)Nothing in this section shall in any way affect any obligation accepted by or imposed upon the University by any declaration of trust executed by or on behalf of the University for the administration of any trust.

35. Objects to which University Fund may be applied.

(1)The University Fund shall be applicable to the following objects :-

(a)to the repayment of debts incurred by the University for the purposes of this Act and the Statutes, the ordinances and Regulations made thereunder;

(b)to the upkeep of Colleges/Institutes, teaching departments, residence and halls;

(c)to the payment of the cost of audit of the University Fund;

(d)to the expense of any suit or proceedings to which University is a party;

(e)to the payment of salaries and allowances of the employees of the University, members of the teaching staff and the establishment employed in the colleges/institutes, the teaching department maintained by the University for and in furtherance of the purposes of this Act and the Statutes, the ordinances and the Regulations made thereunder and to the payment of any provident fund, contributions, gratuity and other benefits to any such officers and employees, members of the teaching staff or the members of such establishments;

(f)to the payment of the travelling and other allowances of the members of the Board of Academic Council and any other authorities of the University and/or the members of any Committee or Board appointed by any of the Authorities of the University in pursuance of any provision of this Act and the statute, the ordinances and regulations made thereunder;

(g)to the payment of fellowships, scholarships and other awards to students;

(h)to the payment of any expenses incurred by the University in carrying out the provisions of this Act and the Statutes, the ordinances, the Regulations made thereunder.

(i)to the payment of any other expenses not specified in any of the proceedings, clauses declared by the Board to be the expense for the purposes of the University.

(2)No expenditure should be incurred by the University in excess of the limits of total recurring expenditure and total non-recurring expenditure for the year fixed by the Board without the previous approval of the Board.

(3)No expenditure other than provided for in the budget shall be incurred by the University without the previous approval of the Board.

36. Annual Reports and Audit of Accounts.

(1)The Comptroller shall prepare the annual account of the University which shall be audited by the Examiner of Local Fund Accounts of the State.

(2)The account of the University shall atleast once every year at interval of not more than 15 months be audited by the Examiner of Local Fund Accounts of the State.

(3)The accounts, when audited, shall form part of the Annual Report.

(4)The annual report of the University shall be prepared under the directions of the Board and shall be submitted to the Government with their comments.

(5)Every report under this section shall be laid as soon as may be after it is made on the table of the Legislative Assembly.

Chapter VII
Statutes, Ordinances and Regulations

37. Statutes.

- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely :-

(1)The constitution, powers and duties of the Authorities.

(2)The powers, functions, duties, manner of appointment and condition of service of the officers other than the Vice-Chancellor.

(3)The designation, manner of appointment, powers and duties of officers.

(4)The classification and manner of appointment of teachers and other non-leaching staff.

(5)The conferment and withdrawal of honorary degrees and academic distinctions.

(6)The establishment, amalgamation, sub-division and abolition of faculties.

(7)The establishment of departments of teaching in the faculties.

(8)The procedure of appointment, emoluments and conditions of service of the Vice-Chancellor and his powers.

(9)The manner of appointment and selection of officers other than the Vice-Chancellor and their powers and terms and conditions of service.

(10)The establishment of provident fund and other insurance scheme for the benefit of officers, teachers and other employees of the University and the rules, terms and conditions of such funds.

(11)All other matters necessary for carrying out all or any of the purposes of this Act.

38. Statutes how made.

(1)The first Statutes with regard to matters set out in Section 37 shall be made by the Vice-Chancellor with the approval of the State Government.

(2)Additional statutes may be made subsequently on all matters requiring Statutes, subject to approval by the Board and the Chancellor.

(3)Statute may be proposed by the Academic Council, the Vice-Chancellor, or the Board. In case of a Statute, proposed by the Board and which is concerning the internal working of the University, the draft statute must be referred back to the Vice-Chancellor for consideration in the University and sufficient time given to allow the University to review the proposed statute and to make any suggestions for changes or modifications therein before final action is taken by the Board.

(4)Any statute may be repealed by action of the Board and approval of the Chancellor.

(5)All first Statutes made under this Act shall be published in the Official Gazette.

39. Ordinances.

- Subject to the provisions of this Act and the Statutes the ordinances may provide for all or any of the following matters, namely :-

(1)The holding of convocations to confer degrees and diplomas.

(2)The conferment of honorary degrees, Academic distinctions and withdrawal of degrees.

(3)The establishment and abolition of hostels maintained by the University.

(4)The institution and conditions of award of fellowships, scholarships, studentships, exhibitions, bruisers, medals, prizes and other awards.

(5)The allowances payable to member of the Board.

(6)The entrance or admission of the students to the University and their enrolment and continuance as such and the conditions and procedures for dropping students from enrolment.

(7)The fees which may be charged by the University.

(8)The courses of study to be laid down for all degrees, diplomas and certificates of the University.

(9)The conditions under which students shall be admitted to the degrees, diplomas or other courses and examinations of the University and their eligibility for the award of degrees and diplomas.

(10)The conditions for conferral of degree and other academic distinctions.

(11)The maintenance of discipline among the students of the University.

(12)The special arrangements if any which may be made for residence, discipline and teaching of women students and the prescription of special courses of study for them.

(13)The conditions of residence of students of the University and the levy of fees for residence in hostels.

(14)The conditions and management of hostel not maintained by the University.

(15)The conditions of service, remuneration and allowances including travelling and daily allowance, to be paid to officers, teachers and other persons employed under the University.

40. Ordinances how made.

(1)The Ordinances with regard to matters set out in Section 39 shall be made by the Vice-Chancellor with the approval of the State Government.

(2)The Academic Council may subject to provisions under this Act and Statute make ordinances providing for courses of studies, system of examinations and degrees and diplomas of the University after receiving drafts of the same from the Board of Studies concerned.

(3)The Board may direct the amendment in such manner as it may specify of the ordinance made under this section or the annulment of any ordinance made by any authority of the University.

41. Regulations.

(1)The Authorities of the University may by notification in the Official Gazette make regulations consistent with this Act and the Statutes,-

(a)laying down the procedure to be observed at their meetings and the number of members required to form the quorum;

(b)providing for matters which by this Act or the Statutes have to be regulated by the regulations.

(2)Every authority of the University shall make regulations provided for the giving of notice to the member of such authority of the dates of the meetings and the business to be considered at meeting and for keeping records of the proceedings of the meetings.

Chapter VIII
Miscellaneous

42. Residence of students.

- Students shall reside in accommodation maintained by the University or which have been approved by the Director of Students Affairs subject to conditions prescribed.

43. Delegation of powers.

- The Board may by Statute delegate to any officer or authority of the University any of the power conferred on it by this Act or by the Statutes to be exercised subject to such restrictions as may be prescribed.

44.

[x x x] [Omitted by M.P. Act No. 29 of 1995 (w.e.f. 22-9-1995).]

45. Removal of difficulties.

(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order, published in Gazette make such provisions not inconsistent with the provisions of this Act as may appear to be necessary for removing the difficulty :Provided that no order shall be made under this section after the expiry of two years from the commencement of this Act.

(2)Every order under this section shall be laid as soon as may be after it is made, on the table of the Legislative Assembly.

46. Repeal.

- The Chitrakoot Gramodaya Vishwavidyalaya Adhyadesh, 1991 (No. 1 of 1991) is hereby repealed.

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