Bare Acts Live

The Indira Gandhi Krishi Vishwavidyalaya (C.G.) Adhiniyam, 1987

C.G. Act No. 20 of 1987

Last Updated 5th November, 2019 [cg020]

Chapter I

Preliminary

(i) "Agriculture" means the basic and applied science of soil and water management, crop and livestock production and management and betterment of rural people;

(ii) "College" means a college of the University under the direct control and management of the Board and the Principal Executive Officer of the University whether located at the headquarters, campuses or elsewhere;

(iii) "Extension" means all educational programmes undertaken for the purpose of ascertaining the problems of research in agriculture and allied sciences, disseminating the results of research to extension personnel and farmers and providing training for the purpose of such dissemination;

(iv) "Hostel" means a unit of residence for students of the University provided, maintained or recognised by it;

(v) "Registered Graduate" means a graduate registered under the provisions of this Act;

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

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

(viii) "Statutes and Regulations" means respectively the Statutes and Regulations of the University in force for the time being;

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

(x) "Teacher of the University" means a person appointed or recognised by the University for the purpose of imparting instructions and/ or conducting and guiding research and/or extension programmes and includes a person who may be declared by the statutes to be a teacher;

(xi) "University" means the Indira Gandhi Krishi Vishwavidyalaya.

Chapter II

The University

(a) making provision for the education in agriculture and other allied sciences;

(b) furthering the prosecution of research, particularly, in agriculture and other allied sciences.

(c) undertaking field extension programmes; and

(d) such other purposes related to the aforesaid with the object of improving the level of living of rural people as the State Government may, by notification, direct.

(1) to acquire and hold property both movable and immovable, to lease, sell or otherwise transfer any movable or immovable property vesting in, or acquired by it, for the purposes of the University excepting Government land and its institutions;

(2) to cultivate and promote the study of, and to provide for instruction, teaching and training in :-

(a) agriculture, animal husbandry, agricultural engineering and technology, rural industry and business, and other allied sciences; and

(b) such other branches of learning as the University may deem fit;

(3) to make provision for research and for the advance and dissemination of knowledge in agriculture and allied sciences and to institute and manage Agricultural Extension Service including rural youth programmes;

(4) to institute degrees, diplomas and other academic distinctions;

(5) to maintain colleges, schools of studies and hostels in the manner prescribed in the Statutes;

(6) to institute teaching, research and extension posts required by the University and appoint persons to such posts;

(7) to determine qualifications for and to recognise teachers as qualified to give instructions in a college or to carry out research and extension work in agriculture and allied sciences;

(8) to provided such lectures and instructions for and to grant such diplomas to field workers and other persons, not being enrolled students of the University as University may determine;

(9) to set up laboratories, libraries, agricultural research stations, museums, agricultural farms, including breeding farms, poultry farms, fish farms and the like, agricultural engineering workshops, and such other equipments as the University may consider it necessary to organise, in field of agriculture and allied sciences;

(10) to hold examinations, and to grant diplomas and confer degrees and other academic distinctions on persons, who have pursued a course of study under the University;

(11) to confer degrees and/or other academic distinctions on persons who have carried on independent research under conditions prescribed in the Statutes;

(12) to confer honorary degrees or other academic distinctions on approved persons, in the manner and conditions prescribed in the Statutes;

(13) to hold and manage trusts and endowments and to institute, and award fellowships (including travelling fellowships), scholarships, exhibitions, bursaries, medals and other rewards in accordance with conditions prescribed in the Statutes;

(14) to arrange for inspection of colleges and other branches of the University and to take measures to ensure that proper standard of instruction, teaching or training, research and extension are maintained;

(15) to fix, demand and receive payment of such fees and other charges as may be prescribed by the Statutes;

(16) to supervise and control the residence, conduct and discipline of students of the University and to make arrangements for promoting their health, development and general welfare;

(17) to create administrative, ministerial and other necessary posts and to make appointments thereto, with the prior approval of the State Government;

(18) to institute and manage,-

(a) Information Bureau;

(b) Printing and Publication Department;

(c) Employment Bureau;

(d) Any other institution authorised by the State Government;

(19) to make provisions,-

(a) for extra-mural teaching and research;

(b) for physical and military training;

(c) for sports and athletic activities;

(d) any other activity as may be decided by the State Government;

(20) to co-operate with other Universities and authorities in such manner, to such extent and for such purposes as the University may determine;

(21) 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.

[(22) To affiliate/recognise colleges/education institutions for the purpose to grant degrees/diplomas/certificates in agriculture, animal husbandry, agriculture engineering and technology and other allied sciences.]

(a) with effect from such date or dates as the State Government may, by notification, specify and different dates may be specified for co-ordination and integration; and

(b) in such manner and to such extent as may be determined by the State Government in consultation with the Board.

(a) to hold any office in the University; or

(b) to be a member of any authority of the University; or

(c) to be appointed or admitted as a teacher; or

(d) to be admitted to any degree, diploma or other academic distinctions or course; or

(e) to enjoy or exercise any privileges of the University or benefication thereto :

Chapter III

Officers of the University

(1) The Chancellor;

(2) The Vice-Chancellor;

(3) The Registrar;

(4) The Comptroller;

(5) The Deans;

(6) The Directors; and

(7) such other officers in the service of the University as may be declared by the Statutes to be officers of the University.

(a) call for any papers or information relating to the affairs of the University; and

(b) for reasons to be recorded refer any matter except a matter falling under Section 43 for reconsideration to any officer or authority of the University that has previously considered such matter.

(i) one person elected by the Board from amongst persons not employed by or on behalf of the University or a college;

(ii) one person nominated by the Chancellor; and

(iii) one person nominated by the State Government.

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

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

(iii) is incapable of managing the affairs of the University;

(a) exercise supervision over the funds of the University under the general control of the Registrar and shall advice the Vice-Chancellor in regard to the financial policies of the University;

(b) subject to the control of the Vice-Chancellor manage the investment of the University;

(c) be responsible for seeing that all moneys are expended on the purpose for which they are granted or allotted and no expenditure not authorised in the budget, is incurred by the University;

(d) exercise such other powers as may be conferred on him by the Statutes.

(i) Department of Agriculture,

(ii) Department of Animal Husbandry and Veterinary Services,

(iii) Department of Fisheries,

(iv) Department of Ayacut.

(v) Department of Finance,

(vi) Department of Forest,

(vii) Department of Tribal Welfare,

(viii) Department of Irrigation,

(ix) A representative of the Indian Council of Agricultural Research to be nominated by the Director General.

(i) to act as an advisory body in all matters relating to agricultural university;

(ii) to review broad policies and programmes of the agricultural universities and to suggest measures for the improvement and development of such University;

(iii) to act as a co-ordinating body between agricultural universities established in the State by law;

(iv) to exercise such other powers and perform such other duties as may be notified by the State Government.

Chapter IV

Authorities of the University

(i) the Board;

(ii) the Academic Council;

(iii) the Faculties;

(iv) Finance Committee; and

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

Ex-officio Members

(i) the Vice-Chancellor-Chairman;

(ii) the Secretary to Government of Chhattisgarh,-

(a) Agriculture Department;

(b) Finance Department;

(c) Animal Husbandry and Veterinary Services Department;

(d) Dairy Development Department;

(e) Fisheries Department.

Members nominated by the Chancellor

(iii) three eminent scientists with background of research or education in-

(i) Agriculture;

(ii) Veterinary, Fisheries and Dairy;

(iii) Agricultural Engineering;

Members nominated by the State Government

(iv) a distinguished industrialist or manufacturer having special knowledge in agricultural development;

(v) one eminent women social worker having background of rural advancement;

(vi) one progressive farmer preferably belonging to Scheduled Caste/Scheduled Tribe.

Other Members

(vii) one representative of Indian Council of Agricultural Research to be nominated by the Director-General of that Council;

(i) to approve and sanction the budget of the University;

(ii) to consider the annual accounts and the annual financial estimates placed before it by the Vice-Chancellor and pass them without modification or with such modifications as it may deem fit;

(iii) to lay before the State Government annually a full statement of the financial requirement of all branches of the University;

(iv) to make provisions for instruction, teaching and training in such branches of learning and courses of study, as it may think fit, for research and for the advancement and dissemination of knowledge;

(v) to provide for the establishment and maintenance of colleges, departments, hostels and institutions of research and specialised studies and to manage them;

(vi) to organise and make provision, for laboratories, libraries, agricultural research stations, museums, agricultural farms including breeding farms, poultry farms, fish farms and the like agricultural engineering workshops and such other equipments as the University may consider it necessary to organise and provide for in the field of agricultural and allied sciences;

(vii) to run Agricultural Rural Life Research and Extension Services;

(viii) to make provisions for-

(a) (i) extra mural teaching and research; and

(ii) University extension activities;

(b) Physical and military training;

(c) Sports and athletic activities; and

(d) any other activities as directed by the State Government.

(ix) to make provision for the control of admission, conduct and discipline of the students of the University and to make arrangements for promoting their health and general welfare;

(x) to institute and confer degrees, diplomas and other academic distinctions;

(xi) to recommend to the Chancellor the conferment of honorary degrees and other academic distinctions in the matter prescribed by Statutes;

(xii) to provide for the institution, maintenance and award of fellowships, scholarships, studentships, exhibitions and medals;

(xiii) to approve the schedule of fees and other charges as may be prescribed by the Statutes;

(xiv) to make, amend or repeal Statutes;

(xv) to approve, reject, modify or refer back any Regulation to the appropriate body;

(xvi) to determine the form of, provide for the custody and regulate the use of the common seal of the University;

(xvii) to hold, control and administer the property and funds of the University;

(xviii) to transfer any movable or immovable property on behalf of the University subject to the provisions of this Act and the Statutes;

(xix) to accept on behalf of the University trusts, bequests, donations and transfers of movable and immovable property to the University;

(xx) to enter into, vary, carryout or cancel contracts on behalf of the University in the exercise of powers conferred on it by this Act and the Statutes;

(xxi) to make provisions for buildings, premises, furniture, apparatus, books and other means needed for carrying on the work of the University;

(xxii) save as otherwise provided by this Act or the Statute, to approve the appointments of officers, (other than the Vice-Chancellor) teachers and other servants of the University and to provide for the filling of temporary vacancies in their posts;

(xxiii) to institute,-

(a) a Printing and Publication Department;

(b) an Information Bureau; and

(c) Employment Bureau;

(xxiv) to approve such teaching posts as may be proposed by the Academic Council;

(xxv) to abolish or suspend suo motu or after report from the Academic Council thereon, any teaching post in the University;

(xxvi) to lay down scales of salaries and conditions of service of the Vice-Chancellor, the Registrar or such other officer of the University or a Committee appointed by it as it may deem fit;

(xxvii) to delegate by regulation any of its powers to the Vice-Chancellor, the Registrar or such other officer of the University or a committee appointed by it as it may deem fit.

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

[(xxix) To affiliate any college or any education institution under the management of any authority other than the University as recognised institution for conducting degree/diploma/certificate courses in agriculture and allied sciences as per the provision of regulation made for this purpose.]

(i) The Vice-Chancellor-Chairman;

(ii) Directors of Research, Extension and Instructions;

(iii) Deans of Faculties in the Colleges and in the University;

(iv) One teacher from each Faculty of the University to be elected „ from amongst themselves in the manner prescribed by Statutes;

(v) Three officers/teachers of the sister Agricultural Universities co-opted by Academic Council for their special knowledge in subjects recognised by the University.

(vi) Heads of the Department of all faculties.

(a) subject to the provisions of this Act and the Statutes, generally regulate and have the control of, and be responsible for, the maintenance of standard of teaching, research and examination of the University and for the fulfilment of requirements tor obtaining degrees;

(b) advise the Board and other authorities of the University on all academic matters;

(c) exercise such other powers and perform such other duties as may be conferred or imposed upon it by or under this Act.

(i) Vice-Chancellor-Chairman;

(ii) Secretary to Government of Chhattisgarh, Finance Department;

(iii) Secretary to Government of Chhattisgarh, Agriculture Department;

(iv) Secretary to Government of Chhattisgarh, Animal Husbandry and Veterinary Services Department;

(v) Director of Agriculture, Raipur;

(vi) Director of Veterinary Services, Raipur.

(i) to approve the budget of the University;

(ii) to consider Annual Accounts and financial estimates placed before it by the Comptroller and pass them without modification or with modification as it may deem fit;

(iii) to lay before the Board annually a full statement of the financial requirements of the University.

Chapter V

University Fund, Etc.

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

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

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

(d) all others sums received by the University.

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

(b) to the expenses of any suit or proceedings to which the University is a party;

(c) to the payment of the salaries and allowances of the officers and servants of the University, members of the teaching staff and establishment employed in the Colleges and the departments of University for and in furtherance of the purposes of this Act and the Statutes and Regulations made thereunder and to the payment of pension or any Provident Fund contribution to any such officers and servants, members of the teaching staff or the members of such establishments;

(d) to the payment of the travelling and other allowances of the members of the Board and the Academic Council and any other authority of the University or the members of any Committee appointed by any of the authorities of the University in pursuance of any provisions of the Act and the Statutes, and the Regulations made thereunder;

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

(f) to the upkeep of colleges, departments, residences and hostels;

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

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

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

Chapter VI

Statutes And Regulations

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

(ii) the manners of election or appointment and term of office of the members of the authorities referred to in clause (i), including the continuance or retirement in the office of the first members, and filling of vacancies of members and all other matters, relating to those bodies for which it may be necessary or desirable to provide;

(iii) allowances payable to the members of the Board;

(iv) emoluments and conditions of service of the Vice-Chancellor, and his powers;

(v) appointment of Comptroller, Registrar, Deans, Directors and other officers of the University, their powers and duties and the emoluments, terms and conditions of their service;

(vi) the contribution of a pension or provident fund and the establishment of an insurance scheme for the benefit of the officers, teachers and other employees of the University;

(vii) the holding of convocation to confer degrees;

(viii) conferment of honorary degree and other academic distinctions;

(ix) the withdrawal of degrees, diplomas, certificates and other academic distinctions;

(x) the establishment amalgamation, sub-division and abolition of Faculties;

(xi) the establishment and abolition of departments of teaching in Faculties;

(xii) the establishment and abolition of hostels maintained by the University;

(xiii) qualifications, classification and mode of appointment of teachers of the University;

(xiv) the administration of endowments, and the institution and conditions of award of fellowships, scholarships, studentships, exhibitions, bursaries, medals, prizes and other awards;

(xv) the maintenance of a register of registered graduates;

(xvi) the admission of students of the University and their enrolments and continuance as such;

(xvii) the fees that may be charged by the University for any purpose;

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

(xix) the degrees, diplomas, certificates and other academic distinctions to be awarded by the University, the qualifications for the same, and the steps to be taken relating to the granting and obtaining of the same;

(xx) laying down conditions for conferral of degrees and other academic distinctions for research;

(xxi) the maintenance of discipline among the students of the University;

(xxii) the conditions of residence of the students of the University and the levy of fees for residence in hostels;

(xxiii) the recognition and management of hostels not maintained by the University;

(xxiv) the special arrangements, if any, which may be made for the residence, discipline and teaching of women students, and prescribing for them special courses of study;

(xxv) the management of colleges and other institutions founded or maintained by the University;

(xxvi) constitution of a Selection Committee for appointment of teachers;

(xxvii) number, qualifications and conditions of appointment including pay scales and other emoluments of the teachers of the University;

(xxviii) the duties of teachers of the University;

(xxix) the date on or before which the annual report shall be submitted to the Board;

(xxx) the mode of execution of contracts or agreements by or on behalf of the University; and

(xxxi) all other matters which by this Act are to be or may be provided for by the Statutes.

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

(b) providing for all matters which by this Act and the Statutes are to be provided for by the Regulations; and

(c) providing for any other matters solely concerning such authorities and bodies and not provided for by this Act and the Statutes.

Chapter VII

Annual Reports and Accounts, Etc.

Chapter VIII

Supplementary Provisions

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

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

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

(a) with the previous approval of the Chancellor to make additional Statutes to provide for any matter not provided tor by the first Statutes;

(b) with the previous approval of the Chancellor to constitute provisional authorities and bodies and on their recommendations to make rules providing tor the conduct of the work of the University;

(c) subject to the control of the Chancellor to make such financial arrangements and to incur such expenditure as may be necessary to enable this Act or any part thereof to be brought into operation;

(d) with the sanction of the Chancellor, make such appointments as may be necessary to enable this Act or any part thereof to be brought into operation; and

(e) with the previous sanction of the Chancellor to appoint committees, as he may think fit, to discharge such of his functions, as he may think fit, to discharge such of his functions, as he may direct; and

(f) generally to exercise all or any of such powers conferred on the Board by this Act or the Statutes.

(a) the employees of the Jawaharlal Nehru Krishi Vishwavidyalaya-

(i) who were working in or were attached to the colleges or research stations situated within the jurisdiction of the University on the said date; or

(ii) who but for their temporary absence from such colleges or research stations on account of any cause would have been working in or remained attached thereto on the said date; or

(iii) who opt for and are permitted by the Board be transferred to the other University within a period of six months;

(b) any right, privilege, obligation or liability acquired, accrued or incurred by the Jawaharlal Nehru Krishi Vishwavidyalaya in respect of the college or research station, as the case may be, shall be deemed to be the right, privilege, obligation or liability acquired, accrued or incurred by the University.

(c) any contract entered into by the Jawaharlal Nehru Krishi Vishwavidyalaya in respect of the college or research station, as the case may be, shall be deemed to be contract entered into by the University.

(i) in Section 6-

(a) in sub-section (1), for the words "shall extend to the whole of Chhattisgarh" the words "shall extend to the whole of Chhattisgarh except the areas within the territorial jurisdiction of the Indira Gandhi Krishi Vishwavidyalaya" shall be substituted;

(b) in sub-section (2) for the words "situated within the State," the words, brackets and figure "situated within the areas specified in sub-section (1)" shall be substituted; and

(c) in sub-section (3), for the words "within the State" the words, brackets and figure "within the areas specified in sub-section (1)" shall be substituted.

(ii) in Section 7, for the words "throughout the whole State", the words, brackets and figures "throughout the areas specified in sub-section (1) of Section 6" shall be substituted.

(iii) in Section 55, in sub-section (1) for the words "within the State", the words, brackets and figures "within the areas specified in sub-section (1) of Section 6" shall be substituted.