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Bhattadev University Act, 20l7

(Assam Act No. 26 of 2017)

Last Updated 12th February, 2020 [ass307]

Preamble

(a) "Affiliated College" means a college other than a constituent or recognised college, affiliated to the University and includes a college deemed to be affiliated under section 6(xii) and section 7;

(b) "Affiliated Institution" means an institution other than a constituent college or a rccognised institution, affiliated to the University and includes an institution deemed to be affiliated under section 6(xii) and section 7;

(c) "Board of Studies" means a Board of Studies constituted under section 34;

(d) "constituent college" means a college established, maintained or managed by the University and imparting under graduate and / or post-graduate level education as declared by the university;

(e) "Constituent Institution" means an institution, other than a college established, maintained or managed by the University:

(f) "Court" means the court constituted under section 23;

(g) "Department" means an academic department of the University and designated as such by it, with reference to a subject or group of subjects of study in the University;

(h) "Executive Council" and "Academic Council" means the Executive Council and the Academic Council constituted under section 26 and 28, respectively;

(i) "Finance Committee" means the Finance Committee constituted under section 42;

(j) "Government College" means a college maintained and managed by the State or Central Government;

(k) "Hall" means a unit of residence of the students maintained or recognized by the University at which provision is made for imparting tutorial and other supplementary instructions:

(l) "Head of Department" means Teacher-in-charge of a department and designated as such by the university and includes any other person designated as such by the University:

(m) "Hostel" means a unit of residence of students maintained or recognised by the University, other than a hall;

(n) "Post-graduate Board" and "under-graduate Board" means the Post-graduate Board and the Under-graduate Board, constituted under section 30 and 32 respectively;

(o) "Principal" means the Head of a teaching staff of a constituent, affiliated or recognisod college;

(p) "Recognissd College" means a college other than a constituent college or a affiliated college rocognised by the University and includes a college deemed to be reeognised under section 6(xii) and section 7;

(q) "Recognised Institution" means an institution other than a constituent or affiliated institution rccognised by the University and includes an institution deemed to be rccognised under section 6(xii) and section 7;

(r) "Selection Committee" means a Selection Committee constituted under section 39;

(s) "State Government" means the Government of Assam;

(t) "Statutes", "Ordinances" and "Regulations" means, respectively, the Statutes, Ordinances and the Regulations of the University made under this Act;

(u) "Teachers" means Professors, Associate or Assistant Professors of the University or a college whether constituent or affiliated, or any other persons imparting instructions or guiding research and designated as teachers by the University and include persons recognised as teachers by the university; and

(v) "University" means fie Bhattadev University as constituted under this Act.

(i) to provide for instruction (including correspondence courses) and research in humanities, science and technology, education, medicine and other professional subjects and in other spheres of learning and knowledge of a standard and thoroughness required and expected of a university of the highest standing and to secure the advancement diffusion and extension of knowledge in ail spheres of learning;

(ii) to establish within the University area or outside that area such field stations and specialized laboratories and such other units for research and instruction as are necessary for the furtherance of its objects;

(iii) to orggnize and to under take extramural teaching and extension services;

(iv) to hold examinations and grant and confer degrees, diplomas, certificates or other academic distinctions and to deprive of any degrees, diplomas, certificate or distinctions granted to or conferred upon by the university for good and sufficient cause;

(v) to create such teaching, administrative and other posts as the University may deem necessary from time to time and to make appointments thereto. All posts shall, however, be created only with the prior approval of the Government;

(vi) to appoint or recognize Persons as Professors, Associate Professor or Assistant Professor or otherwise as Teachers of the UniversitY;

(vii) to institute and award fcllowships, scholarships, exhibitions and prizes;

(viii) to establish and maintain colleges and halls, to recognize and supervise colleges and halls not maintained by the University and other accommodation for students, and to withdraw/deprive any such recognition:

(ix) to regulate and enforce discipline among students and employees of the University and to take such disciplinary measures in this regard as may be deemed necessary;

(x) to make arrangements of promoting health and general welfare of students of the University;

(xi) to determine and provide for examinations for admission into the University;

(xii) to affiliate with it or admit to any of its privileges or to recognize for any purpose either in whole or in part, any college or institution or members or Student thereof, on such terms and conditions as may from time to time, be prescribed and to withdraw such affiliation, privileges and recognition;

(xiii) to co-operate with any other Universities, Authorities or Associations or any other Public or Private Body having in view the promotion of purposes and objects similar to those of the University or appoint one or more representatives of the University to act upon any such Body, Authority or association for such purposes as may be agreed upon, on such terms and conditions as may, from time to time, be prescribed;

(xiv) to enter into any agreement for the incorporation in the University of any other institution and for taking over its rights, properties and liabilities and for any other purposes not repugnant to this Act;

(xv) demand and receive payment of such fees and other charges as may be prescribed from time to time;

(xvi) to acquire, hold, manage and dispose of any property movable or immovable, including trust or endowed Property within or outside the University area, for the Purposes or objects of the University, and to invest any funds representing such property in such manner as the University thinks fit;

(xvii) to borrow with the approval of State Government, on the security of the University property, money for the purposes of the University;

(xviii) to run a Higher Secondary section in the University under mentorship scheme of the State Government which will to some extent, act as a feeder to the under-graduate courses of the University and for all practical purposes, the Higher Secondary section shall be a part of the University;

(xix) to continue the existing syllabi and evaluation of students of the Higher Secondary' section under the jurisdiction of the Assam Higher Secondary' Education Council as at Present until such times as the University deems it fit to review and do the needful and

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

(i) Chancellor

(ii) Vice-Chancellor;

(iii) Pro-vice-chancellor;

(iv) Registrar

(v) Academic Registrar;

(vi) Dean, Research and Development

(vii) Controller of Examinations;

(viii) Dean, Student Welfare;

(ix) Finance Officer; and

(x) such other persons in the service of the University as may be declared by the statutes to be the officers of the University.

(i) to be the Custodian of the records, common seal and such other property of the University as the Executive Council shall commit to his charge and to manage such properties;

(ii) to sign and verify all appointments, contracts and agreements made on behalf of the University and to act as Secretary of such other Committees as may be prescribed by the Statutes;

(iii) to conduct the official correspondence of the court and the Executive Council;

(iv) to issue all notices convening meetings of all such Committees or Councils or Boards of which he is the Secretary;

(v) to arrange for and superintend the examination of the University till such time when the University appoints other officers, if any, for this purpose;

(vi) to perform such other work as may, from time-to-time, be prescribed by the Executive Council;

(vii) and to represent the University in any Court of Law and to sue any party for any liability to the University and for breach of any contract entered into with the University.

(i) the court;

(ii) the Executive Council;

(iii) the Academic Council;

(iv) the Post-graduate Board;

(v) the Under-graduate Board;

(vi) the Board of Studies;

(vii) the Finance Committee;

(viii) the Selection Committees; and

(ix) such other authorities as may be declared by the Statutes to be the authorities of the University.

(A) ex-officio members :

(i) The Chancellor,

(ii) The Vice-Chancellor;

(iii) The Pro-Vice-Chancellor;

(iv) The Minister of Education, Assam;

(v) The Registrar;

(vi) Academic Registrar;

(vh) The Controller of Examinations;

(viii) The Finance Officer;

(ix) Dean, Research and Development;

(x) Dean Students' Welfare;

(xi) The senior-most Secretary in the Education Department of the Government of Assam; (Higher)

(xii) The Director of Higher Education, Assam;

(xiii) The Director of Technical Education, Assam;

(xiv) The Director of Medical Education, Assam;

(xv) The Director of Agriculture, Assam;

(xvi) The Director of Animal Husbandry and Veterinary, Assam;

(xvii) The Vice-Chancellors of the Dibrugarh University, Cotton University and Gauhati University;

(xviii) President and Secretary, Bhattadev University Association; Teachers'

(xix) Two members nominated by the Executive Council;

(XX) The Principal of the Constituent Colleges, if any;

(xxi) Two Heads of the Academic Departments of the Bhattadev University (to be selected on the basis of seniority).

(B) Other members :

(xxii) Two persons distinguished in Literature/Law/Medidne/Sdence/ Engineering/Technology/Commerce/Public life nominated by the Chancellor;

(xxiii) Two representatives with good records to be elected by the Post-graduate Students of the University from amongst themselves:

(xxiv) Two members (one female) of the Bajali College/Bhattadev University Alumni (to be nominated by the Chancellor).

(i) to review, from time-to-time, the broad policies and programmes of the University and suggest measures for the improvements and development of such policies, programmes, works and other affairs;

(ii) to consider the annual report, the annual accounts, the audit report and the statement of the financial estimates, for the ensuing year, to approve the financial estimates, with such comments, if any, to express its views on the annual report and to suggest such measures as it may deem proper on the matters covered by them;

(iii) to approve, with or without modifications, the statutes submitted by the Executive Council:

(iv) to consider the annual balance sheet prepared at the end of each financial year but not later than six months from the end of such financial year along with the Receipts and Payment Account and Income and Expenditure Account, which all should be in conformity with the existing accounting practices as notified from time-to-time by various oversight committees and the Government of India. These should be held up for review by the Finance committee before it is placed for scrutiny by the Executive Council and then for approval by the court. Such audit report along with the audited financial statements shall form part of the annual report of the University and shall be placed in public domain for dissemination of information.

(A) ex-officio members :

(i) The Vice-Chancellor;

(ii) The Pro-Vice-Chancellor;

(iii) The Registrar;

(iv) Academic Registrar;

(v) Two Members of Assam Legislative Assembly;

(vi) The Director of Higher Education, Assam;

(vii) The Director of Technical Education, Assam;

(viii) The Director of Medical Education, Assam;

(ix) The Chairman, Board of Secondary Education, Assam;

(x) Chairman, Higher Secondary Education Council, Assam;

(xi) The Principal of Constituent College, if any;

(xii) President and Secretary, Bhattadev University Teachers Association

(B) Other members :

(xiii) Two Heads of Departments of the University who are professors, to be chosen by the Vice-Chancellor by rotation according to seniority for a period of three years;

(xiv) One Dean of Faculty to be chosen by the Vice-Chancellor from the Deans of Faculties of the University for a period of three years, by rotation according to seniority;

(xv) Two members to be elected by the court from amongst its members at its Annual General Meeting other than employees and students of the University;

(xvi) Two teachers other than a Dean of Faculty of the University to be elected by the Academic Council from amongst such teachers who are its members;

(xvii) Two persons of whom one shall be women to be nominated by the Chancellor,

(xviii) Two persons to be nominated by the State Government; and

(xix) Two members (one female) from Bajali College Alumni (to be nominated by the Vice-Chancellor).

(i) Two members to be elected by the Executive Council from among its members, and

(ii) Two members to be nominated by the State Government one from the Finance Department and the other from the Education Department of the State Government.

(A) ex-officio members:

(I) The Vice-Chancellor;

(II) Pro-Vice-Chancellor;

(III) Registrar;

(IV) Academic Registrar;

(V) The Director of Higher Education;

(VI) The Director of Technical Education, Assam;

(VII) The Director of Medical Education, Assam;

(VIII) The Deans of Faculties;

(IX) The Professors of the University;

(X) The University Associate Professors who are Heads of Department of Teaching;

(XI) The Librarian of the University;

(XII) President and Secretary of University Teachers' Association;

(XIII) The Principal of Constituent College, if any.

(B) Other members:

(XIV) Persons not exceeding three, other than teachers of the University, appointed by the Chancellor being persons who by reasons of their possessing expert knowledge in subjects named for the purpose by the ex-officio members of the Academic Council are in the opinion of the Chancellor fit to serve in the Council;

(XV) Two persons to be elected by the court, who are not employees or students of the University; and

(XVI) Two members (one female) of the Bajali College/Bhattadev University Alumni (to be nominated by the Vice-Chancellor).

(i) to make proposals to the Executive Council for the institution of Professorship, Associate Professorship, Assistant Professorship or other teaching posts, and in regard to the duties and emoluments thereof;

(ii) to submit to the Executive Council draft Regulations, regarding methods and manner of conducting examinations including setting up of Moderation Boards and to award in accordance with such Regulations, Fellowships, Scholarships, Medals and other rewards;

(iii) to recommend examiners for appointments to be made by the Vice-Chancellor on receiving from the Faculties concerned;

(iv) to control the University Library, to frame Regulations regarding its use, and to appoint a Library Committee under the general control of the Academic Council to manage the affairs of the Library;

(v) to assign subjects to the faculties;

(vi) to assign teachers to the faculties;

(vii) to promote research within the University including the establishment of a Research Council and to require reports on such research from the persons employed thereon;

(viii) to organise teaching in the University and to control the work of teachers; and

(ix) Such other powers and duties as may be assigned to it under the statutes.

(1) the Vice-Chancellor;

(2) the Pro-Vice-Chancellor;

(3) six persons from amongst the Professors and heads of Departments of Post-graduate Departments of the University and the heads of Department of the constituent Colleges elected by the Academic Council;

(4) two members of the Academic Council who are not Professors or Heads of Department of the University, or of constituent Colleges, elected by the Academic Council;

(5) four persons who may or may not be professors of the University to be nominated by the Vice-Chancellor; and

(6) one member of Examination Committee to be nominated by the Vice-Chancellor.

(a) to recommend to the Academic Council, the pattern of Post-graduate courses, the examinations to be held for such courses, and for their revision;

(b) to approve the curricula and syllabi for the post-Graduate courses and to modify them when necessary, after considering the recommendations of the Boards of Studies;

(c) to recommend to the Executive Council for the institution and award of fellowships, scholarships, prizes, honorary degrees and other awards or other academic distinctions and for the institution and conferring of degrees, diplomas, titles, certificates and other academic distinctions in the Post-graduate courses on the basis of examinations and for the withdrawal thereof;

(d) to make recommendations to the Executive Council for the institution of Professorships, Readerships, Lecturer-ships, or other posts of teachers required for the Post-graduate Courses and for the recognition of persons as teachers of the University for such courses, and regarding their emoluments duties, and terms and conditions of their services;

(e) to recommend to the Academic Council the conditions for the admission of students to Post-graduate courses, and to make regulations for their attendance and progress;

(f) to make Regulations with regard to the residence, discipline of students in the departments and the constituent colleges, and institutions imparting Post-graduate courses and for the promotion of their health and welfare;

(g) to make recommendations to the Executive Council regarding the allocation of funds to the Post-graduate Departments and constituent Colleges and institutions engaged in instruction in Post-graduate courses or research, and to the libraries, laboratories, museums established by the University;

(h) to review the works of the Post-graduate Departments and Colleges and institutions engaged in instruction in Post-graduate courses and research and to call for report thereon and to take all steps necessary for the improvement of standard of research and teaching and other affairs therein;

(i) to consider the measures suggested by Academic Council on any matter affecting the academic work of the University and to express its views on them to consider any matter referred to it by the Executive Council or the Academic Council and to submit reports thereon to the Executive Council or the Academic Council, as the case may be;

(j) to approve the panels of the examiners for Post-graduate Examinations, with or without modifications, after considering the recommendations of the Boards of Studies and to modify the same at any time after consultation with the Boards of Studies concerned;

(k) to promote research within the University and to make regulations governing research degrees; and

(l) to appoint committees, and to fix their terms of reference, in regard to any matter within the jurisdiction of the Post-graduate Board.

(1) the Vice-Chancellor;

(2) the Pro-Vice-Chancellor;

(3) three persons from among the professors and the Heads of Departments of the University and of the constituent Colleges elected by the Academic Council;

(4) six Principals, including at least three from professional Colleges, elected by the Academic Council from amongst its own members;

(5) three persons who may or may not be members of the Academic Council, nominated by the Vice-Chancellor;

(6) ten persons to be elected from amongst the teachers of affiliated Colleges; and

(7) one member of the Examination Committee to be nominated by the Vice-Chancellor.

(a) to recommend to the Academic Council the pattern of courses and examinations for the Under-graduate courses and the revision thereof;

(b) to make recommendations to the Executive Council for the institutions of professorships, or other-posts of teachers required for the Undergraduate courses in the University and the constituent colleges and for the recognition of persons as teachers of the University for such courses and regarding their emoluments, duties and terms and conditions of services;

(c) to make recommendation to the Executive Council for the award of scholarships, prizes and other awards and for the conferment of degrees, diplomas, titles, certificates and other academic distinction in the Under-graduate courses;

(d) to approve the curricula and syllabi for the Under-graduate courses and to modify them when necessary after considering the recommendations of the Boards of Studies concerned;

(e) to make recommendations to the Executive Council regarding the allocation of funds to the constituent colleges and institutions and to the departments imparting instructions in Under-graduate courses;

(f) to review the work of the Under-graduate departments and Colleges and institutions imparting instructions in Under-graduate courses, to call for reports thereon and to take steps necessary for the improvement of the standard of teaching and other affairs therein;

(g) to recommend to the Academic Council the conditions for the admission of students to Under-graduate courses and to make regulations for their attendance and progress;

(h) to approve the panels of examiners for Under-graduate examinations, with or without modifications after considering the recommendations of the Board of Studies and to modify the same at any time after consultation with the Board of Studies;

(i) to make regulations with regard to the residence, health and discipline of the students in Under-graduate courses;

(j) to consider the measures suggested by the Academic Council on any matter affecting the academic work of the University and to express its views on them to consider any matter referred to it by the Executive Council or the Academic Council and to submit report thereon to the Executive Council or the Academic Council, as the case may be; and

(k) to appoint committees, and to fix their terms of reference, in regard to any matter within the jurisdiction of the Under-graduate Board.

(i) Chairman - A Professor or Head of the Department of the University in the Branch concerned, nominated by the Vice-Chancellor;

(ii) three persons with qualifications in the Branch of Study elected by the Academic Council;

(iii) one Expert Consultant, not connected with the University nominated by the Chairman with approval of the Vice-Chancellor;

(a) to make recommendations to the Post-graduate or the Under-graduate Board, as the ease may be about the pattern of courses, curriculum, and syllabi to be laid down for different courses and the examinations to be held for such courses and to make recommendations for revision of courses, syllabi, curricula and examinations in so far as they relate to the field of the particular branch of studies;

(b) to prepare, and when necessary revise, the panel of examiners for different examinations, for submission to the examination committees; and

(c) to consider any other matter referred to it by the Post-graduate or Under-graduate Board, the Academic Council or the Executive Council, as the case may be and to submit a report to the authority concerned upon the matter so referred.

(i) the Dean of the Faculty;

(ii) the Heads of the Departments comprised in the Faculty;

(iii) such teacher of subjects assigned to the Faculty as may be appointed to the faculty by the Academic Council;

(iv) such teachers of subjects not assigned to the Faculty but having, in the opinion of the Academic Council, an important bearing on those subjects, as may be appointed to the Faculty by the Academic Council:

(v) such other persons as may be appointed to the Faculty by the Academic Council on account of their possessing expert knowledge in a subject or subjects assigned to the Faculty.

(a) to constitute the Committees of Courses and Studies in Departments assigned to it;

(b) to recommend to the Academic Council the courses of studies for the different examinations, after consulting the Committees of Course and Studies;

(c) to recommend to the Academic Council, after consulting the Committees of Courses and Studies, the names of the examiners in subjects assigned to the Faculty;

(d) to recommend to the Academic Council the academic requirements for the award of Degrees, Diplomas and other distinctions;

(e) (subject to the control of the Academic Council) to encourage research in subjects assigned to the Faculty; and

(f) to deal with any other matters referred to by the Academic Council.

(i) the Vice-Chancellor as Chairman of the Selection Committee;

(ii) three persons not holding any office of profit under the University of whom one to be nominated by the Chancellor, one to be nominated by the Executive Council and other to be nominated by the Academic Council;

(iii) the Registrar shall be the Member-Secretary of the Selection Committee except for the Selection Committee of the appointment of Registrar in which case the Vice-Chancellor shall nominate one person as Member-Secretary in consultation with the executive Council.

(i) The Dean Students' Welfare as the Chairman;

(ii) the Director/Deputy Director of Students' Welfare as ex-officio Treasurer;

(iii) President and Secretary of the University Teachers' Association;

(iv) President, Vice-President and Secretary of the University Students' Union;

(v) Principals of the constituent College, if any;

(vi) one student from each teaching faculty of the University to be elected as prescribed by the statutes;

(vii) five students, one from each of the five activities mentioned below who have shown outstanding performances in the following activities, to be nominated by the Vice-Chancellor, namely :

(a) Sports;

(b) National Service Schemes;

(c) National Cadet Corps;

(d) Cultural activities

(e) Specially abled.

(viii) four female students to be nominated by the Vice-Chancellor;

(ix) the Director of Sports and Physical Education, if any;

(x) the members of the Students' Advisory Council shall elect from amongst themselves the Secretary of the Council;

(xi) two members (one female) from Bajali College/Bhattadev University Alumni (to be nominated by the Vice-Chancellor).

(i) to make recommendations to the Executive Council and the Academic Council in the matters affecting the students corporate life of the University in so far as it concerns the students and their co-curricular activities;

(ii) all rules affecting discipline, welfare, sports, library, Management of Hostels, Students Home, extension work, social work, students' health, N.C.C, National Service Scheme, etc., shall be placed before the Students' Advisory Council for its views before any decision is taken by the Executive Council;

(iii) the Vice-Chancellor or any authority of the University may ask for the views of the Students' Advisory Council on any matter concerning the welfare of students;

(iv) the Chairman of the Students' Advisory Council shall be the Authority to decide whether a matter does or does not concern the students;

(v) the Students' Advisory Council shall frame its own rules of business and shall submit the same to the Executive Council for consideration and approval;

(vi) the end of the bifurcation between Bajali College and Bhattadev University and the creation of a single entity shall mean that the Bhattadev University shall have the common logo (Bajali College logo), the common flag (Bajali College flag), the common Foundation Day, the common holiday list, common Teachers' Association and common Students Union and one Prospectus.

(i) the Vice-Chancellor as Chairman;

(ii) two members elected from the court from amongst its members;

(iii) two members elected by the Executive Council from its members;

(iv) two members to be nominated by the State Government, one from the Finance Department and the other from the Education Department;

(v) Finance (and Accounts) Officer;

(vi) Registrar (Administration).

(a) to examine the annual budget estimates and to give advice and suggestion to the Executive Council thereon;

(b) to make recommendations to the Executive Council relating to the Finance of the University;

(c) to examine every proposal for new expenditures involving sum of money exceeding rupees five lakh and to advice the Executive Council thereon;

(d) to review the financial position of the University periodically;

(e) to suggest in general the means for the improvement of the financial position of the University;

(f) to consider and recommend revision of grades of pay and grades of pay of new posts to the Executive Council;

(g) to deal with such other matters relating to the financial matters of the University as may be prescribed by the statutes and Ordinances.

(i) the conferment of honorary Degrees;

(ii) the Institution of Fellowships, Scholarship, Exhibition and prizes;

(iii) the terms of office, the method of appointment and the conditions of service of the officers of the University;

(iv) the designation and the powers of the officers of the University;

(v) the constitution, powers and duties of the authorities of the University;

(vi) the establishment of constituent Colleges and Hostels and their maintenance;

(vii) the constitution of Pensions, Insurance and Provident Funds for the benefit of the officers, teachers, clerical and other staff;

(viii) the maintenance of a register of registered graduates; and

(ix) all matters, which by this Act, are to be or may be prescribed by the statutes.

(a) every draft of Statute proposed by the Executive Council shall be submitted to the court for consideration. Such draft shall be considered by the court at its next meeting, The Court may pass the Statute or may amend it or may return the Statute to the Executive Council for re-consideration;

(b) any draft of a Statute proposed by the Executive Council and rejected by the court shall be submitted to the Chancellor who may refer it back to the court for reconsideration;

(c) every Statute passed by the court shall be submitted to the Chancellor who may give or withhold his consent or refer it back to the court for reconsideration;

(d) a Statute passed by the court shall have no validity until it has been assented to by the Chancellor;

(e) any member of the court may propose to the Executive Council the draft of any statute; and the Executive Council shall submit such proposed draft to the court with its comments.

(i) the admission of students to the University and their enrolment as such;

(ii) the courses of study to be laid down for all degrees and diplomas of the University;

(iii) the conditions under which the students shall be admitted to the degree and diploma courses and the examinations of the University and shall be eligible for the Degrees and Diplomas;

(iv) the conditions of residence of the students of the University;

(v) recognition of the Hostels;

(vi) the qualifying attendance requirement for students;

(vii) the extension of University teaching in any suitable centre within the State by means of University extension lectures or others;

(viii) the emoluments and conditions of service of teachers of the University;

(ix) the fees to be charged for study in the University and for admission to the examinations, degrees and diplomas of the University;

(x) the formation of Departments of teaching in the Faculties;

(xi) the constitution, powers and duties of the Boards of the University;

(xii) the conduct of examinations; and

(xiii) all matters which by this Act or the statutes are to be or may be provided by the Ordinances.

(i) number of members required to form a quorum;

(ii) all matters which are required to be prescribed by the regulations under this Act, statutes or the Ordinances;

(iii) all matters solely concerning the authorities and not otherwise provided for by or under this Act, statutes or Ordinances.

(a) that the college shall be under the management of duly constituted Governing Body which shall include at least two representative of the teaching staff of the college or institution, as the case may be, including the Principal;

(b) that the land and buildings of the college or institution as the case may be, and the equipments for teaching therein are adequate and suitable;

(c) that the strength and qualification of the teaching staff are sufficient for the courses to be imparted in the college or institution and that the tenure of office of teaching staff is reasonable;

(d) that adequate arrangement shall be made for the welfare, discipline and supervision of its students;

(e) that the financial resources of the college or institution are adequate to make provisions for its continued maintenance and efficient working;

(f) that the affiliation of the colleges or institutions having regard to the educational facilities provided by the other colleges or institutions in the same neighbourhood shall not be injurious to the interest of education.