Bare Acts Live

National Law University Delhi Act, 2007

Delhi Act No. 1 of 2008

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Chapter I

Preliminary

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

(2) "Bar Council" means the Bar Council of Delhi constituted under the Advocates Act, 1961(25 of 1961);

(3) "Bar Council of India" means the Bar Council of India constituted under the Advocate Act, 1961 (25 of 1961);

(4) "Chancellor" means the Chancellor of the University;

(5) "Chief Justice" means the Chief Justice of the High Court of Delhi and includes the Judge performing the duties of the Chief Justice of the High Court of Delhi;

(6) "Executive Council" means the Executive Council of the University ;

(7) "Finance Committee" means the Finance Committee of the University;

(8) "Governing Council" means the Governing Council of the University:

(9) "Government" means the Lieutenant Governor of the National Capital Territory of Delhi appointed by the President under article 239 and designated as such under article 239 AA of the Constitution;

(10) "Registrar" means the Registrar of the University;

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

[(12) "University" means the National Law University, Delhi established under section 3 of this Act;]

(13) "Vice-Chancellor" means the Vice-Chancellor of the University.

Chapter II

The University

(a) To evolve and impart comprehensive legal education including distant and continuing legal education at all levels to achieve excellence;

(b) To organize advanced studies and promote research in all branches of law;

(c) to disseminate legal knowledge and legal processes and their role in national development by organizing lectures, seminars, symposia, workshops and conferences;

(d) To promote cultural, legal and ethical values with a view to promote and foster the rule of law and the objectives enshrined in the Constitution of India;

(e) To improve the ability to analyse and present for the benefit of the public contemporary issues of public concern and their legal implications;

(f) To liaise with institutions of higher learning and research in India and aboard;

(g) To publish periodicals, treatises, study books, reports, journals and other literature on all subjects relating to law;

(h) To hold examinations and confer degrees and other academic distinctions;

(i) To promote legal awareness in the community for achieving social and economic Justice

(j) To undertake study and training projects relating to law, legislation and judicial institutions; and

(k) to do all such things as are incidental, necessary or conducive to the attainment of all or any of the objectives of the University.

(a) to administer and manage the University and such centers for study, research, education and instructions as are necessary in furtherance of the objects of the University;

(b) to provide for instructions in all branches of knowledge or learning pertaining to law and allied subjects as the University may deem fit;

(c) to make provisions for research and for the advancement and dissemination of knowledge of law including through distance learning/continuing education programmes ;

(d) to institute degrees, titles, diplomas certificates and other distinctions;

(e) to hold examinations and to confer degrees, titles, diplomas and other academic distinctions on persons subject to such conditions as the University may determine and to withdraw any such degrees, titles, diplomas and other academic distinctions subject to such conditions as the University may determine;

(f) to fix demand and receive fees and other charges as may be prescribed;

(g) to Institute and maintain halls and hostels and to recognize places of residence for the students of the University and to withdraw such recognition accorded to any such place of residence;

(h) to establish special centers, specialized study centers or other units for research and instructions as are, in the opinion of the University, necessary in furtherance of its objects;

(i) to supervise and control the residence and to regulate the discipline of the students and staff of the University and to make arrangements for promoting their health and general welfare;

(j) to make such arrangements in respect of residence, discipline and teaching of women students;

(k) to create academic, technical, administrative, ministerial and other posts and to make appointments thereto;

(l) to regulate and enforce discipline among the employees of the University and to take such disciplinary measures as may be deemed necessary;

(m) to Institute professorships, associate professorships, assistant professorships, readerships, lecturerships and any other teaching, academic or research posts required by the University;

(n) to appoint persons as professors, associate professors, assistant professors, readers, lecturers or otherwise as teaching and researchers of the University and as other classes of employees;

(o) to institute and award fellowships, scholarships, prizes and medals;

(p) to provide for printing, reproduction and publication of research and other works and to organize exhibitions;

(q) to sponsor and undertake research in all aspects of law, justice and social development;

(r) to co-operate with any other organizations in the matter of education, training and research in law, justice, social development and allied subjects for such purposes as may be agreed upon on such terms and conditions as the University may from time to time determine;

(s) to co-operate with institutions of higher learning in any part of the world having objects wholly or otherwise similar to those of the University by exchange of teachers and scholars and generally in such manner as may be conducive to the common objects;

(t) to regulate the expenditure and to manage accounts of the University;

(u) to establish and maintain within the premises of the University or elsewhere such schools, colleges and study halls as the University may consider necessary and adequately furnish the same to establish and maintain such libraries and reading rooms as may appear convenient or necessary for the University ;

(v) to receive grants, subventions, subscriptions; donations and gifts for the purpose of the University consistent with the objects for which University is established;

(w) To purchase, take on lease, or accept as gifts, or otherwise any land or building or works, which may be necessary or convenient for the purpose of the University and on such terms and conditions as it may think fit and proper and to construct or alter and maintain any such building or works;

(x) To sell, exchange, lease or otherwise dispose of all or any portion of the properties of the University, moveable or immovable, on such terms and conditions as it may think fit and proper without prejudice to the interests and activities of the University;

(y) To draw and accept, to make and endorse, to discount and negotiate Government of India and other promissory notes, bills of exchanges, cheques or other negotiable instruments;

(z) To execute conveyances, transfers, re-conveyances, mortgages, leases; licences and agreements in respect of property, moveable or immovable including government securities belonging to the University or to be acquired for the purpose of the University;

(za) to appoint in order to execute an instrument or transact any business of the University any person as it may deem fit;

(zb) to give up and cease from carrying on any classes or departments of the University;

(zc) to enter into any agreement with the Central Government State Government, the University Grants Commission or other authorities for receiving grants;

(zd) To accept grant of money, securities or property of any kind or description on such terms and conditions as may be deemed expedient;

(ze) To raise and borrow money on bonds, mortgages, promissory notes or other obligations or securities founded or based upon all or any of the properties and assets of the University or without any securities and upon such terms and conditions as it may think fit and to pay out of the funds of the University, all expenses incidental to the raising of money, and to repay and redeem any money borrowed or debt made;

(zf) to invest the funds of the University or moneys entrusted to the University in or upon such securities or deposits and in such manner as it may deem fit and from time to time transpose any investments;

(zg) To make such Statutes, Regulations and other instruments as may, from time to time, be considered necessary for regulating the affairs and the management of the University and its properties and to alter, modify and to rescind them;

(zh) To constitute for the benefit of the academic, technical, administrative and other staff, in such manner and subject to such conditions as may be prescribed pension, insurance, provident fund and gratuity and other schemes as it may deem fit and to make such grants as it may think fit for the benefit of the staff of the University and to aid in the establishment and support of associations, institutions, funds and trusts for the benefit of the staff and the students of the University;

(zi) to confer honorary degrees and other distinctions in the manner laid down in the regulations;

(zj) to delegate all or any of its powers to the Vice-chancellor or any committee or to any one or more members of its body or its officers; and

(zk) to do all such other acts and things as the University may consider necessary, conducive or incidental to the attainment or enlargement of the aforesaid objects or any of them.

Chapter III

Authorities of University

(a) the Governing Council;

(b) the Executive Council;

(c) the Academic Council ;

(d) the Dispute Redressal Committee ;

(e) the Finance Committee ;and

(f) Such other authorities as may, from time to time, be declared as such by the Statutes.

(a) the Chancellor ;

(b) the Vice-Chancellor ;

(c) two persons from amongst the sitting Judges of the High Court of Delhi, nominated by the Chancellor.

(d) one person from amongst the former Judges of the High Court of Delhi, nominated by the Chancellor ;

(e) the Chairman, Bar Council of India or his nominee from amongst the members of the Bar Council of India;

(f) the Chairman, Bar Council of Delhi, or his nominee from amongst the members of the Bar Council of Delhi ;

(g) two pre-eminent persons in the disciplines of social sciences and Humanities, nominated by the Chancellor ;

(h) two pre-eminent persons in the legal and educational fields, nominated by the Chancellor ;

(i) the Chief Secretary, Government of National Capital Territory of Delhi;

(j) the Principal Secretary, Finance, Government of National Capital Territory of Delhi;

(k) the Secretary, Higher Education, Government of National Capital Territory of Delhi; and

(l) the Principal Secretary, Law, Justice and Legislative Affairs, Government of National Capital Territory of Delhi.

(a) To consider and pass the annual report, financial statement and the budget estimates prepared by the Executive Council and to adopt them with or without modification;

(b) To make Statutes concerning the administration of the affairs of the University including prescribing the procedures to be followed by the authorities and the officers of the University in the discharge of their functions.

[(a) the Vice-Chancellor of the University;

(h) two teachers of the University to be nominated by the Vice-Chancellor, of whom one shall be from among the Professors and one from among the associate professors of the University, by rotation for a period of one year.]

(a) to recommend the names of three persons to the Chancellor for appointment as Registrar of the University on the recommendations of the selection committee constituted for that purpose by it and headed by the Vice-Chancellor;

(b) to prepare and present to the Governing Council at its annual meeting-

(i) A report on the working of the University;

(ii) A Statement of accounts; and

(iii) Budget proposals for the ensuing academic year;

(c) to manage and regulate the finances, accounts, investments, properties, business and all other administrative affairs of the University and for that purpose, constitute committees and delegate the powers to such committees or such officers of the University as it may deem fit;

(d) to invest any money belonging to the University, including any unapplied income, in such stock, funds, shares or securities, as it may, from time to time, think fit, or in the purchase of immovable property in India, with the like power of varying such investments from time to time;

(e) to transfer or accept transfer of any moveable or immobile property on behalf of the University ;

(f) to enter into vary, carryout and cancel contracts on behalf of the University and for that purpose to appoint such officers as it may think fit;

(g) to provide the buildings, premises, furniture and apparatus and other means needed for carrying on the work of the University ;

(h) to entertain, adjudicate upon, and if it think fit, to redress any grievances of the officers, teachers, students and employees of the University;

(i) to create teaching, administrative, ministerial and other necessary posts, to determine the number and emoluments of such posts, to specify the minimum qualifications for appointment to such posts on such terms and conditions of service as may be prescribed by the Regulations made in this behalf;

(j) to appoint examiners and moderators, and if necessary to remove them and to fix their fees, emoluments and travelling and other allowances, after consulting the Academic Council ;

(k) to select a common seal for the University; and

(l) to exercise such other powers and to perform such other duties as may be considered necessary, or imposed on it by or under this Act.

(a) the Vice-Chancellor who shall be the Chairman ;

(b) three persons from amongst educationists of repute or men of letters or members of the legal profession or eminent public men, who are not in the service of the University, nominated by the Chancellor;

(c) a nominee of the Bar Council of India;

(d) all the Heads of the Departments;

(e) two members of the teaching staff, one each respectively representing the associate and assistant professors of the University, nominated by the Vice-Chancellor for a period of one year on rotation;

(a) To report on any matter referred or delegated to it by the Governing Council or the Executive Council;

(b) To make recommendations to the Executive Council with regard to the creation, abolition or classification of teaching posts in the University and the emoluments payable and the duties attached thereto;

(c) To formulate and modify or revise schemes for the organization of the faculties, and to assign to such faculties their respective subjects and also to report to the Executive Council as to the expediency of the abolition or sub-division of any faculty or the combination of one faculty with another;

(d) to recommended arrangements for the instruction and examination of persons other than those enrolled in the University;

(e) to promote research within the University and to require from time to time, reports on such research ;

(f) to consider proposals submitted by the faculties;

(g) to lay down policies for admission to the University;

(h) to recommend recognized diplomas and degrees of other Universities and institutions and to determine their equivalence in relation to the certificates, diplomas and degrees of the University;

(i) to fix, subject to any conditions accepted by the Governing Council, the time, mode and conditions of competition for fellowships, scholarships and other prizes and to recommend for award of the same;

(j) to make recommendations to the Executive Council in regard to the appointment of examiners and, if necessary, their removal, fixation of their fees, emoluments, travelling and other expenses;

(k) to recommend arrangements for the conduct of examinations and the dates for holding them;

(l) to declare or review the result of the various examinations or to appoint committees or officers to do so, and to make recommendations regarding the conferment or grant of degrees, honours, diplomas, licences, titles and marks of honour

(m) to recommend stipends, scholarships, medals and prizes and to make other awards in accordance with the Regulations and such other conditions as may be attached to the awards;

(n) to approve or revise lists of prescribed or recommended text books and to publish the same and syllabus at the prescribed courses of study;

(o) to approve such forms and the registers as are, from time to time, required by the Regulations;

(p) to formulate, from time to time, the desired standards of legal education to be adhered in drawing up the curriculum /syllabus for being taught in the University ; and

(q) to perform, in relation to academic matters, all such duties and to do all such acts as may be necessary for the proper carrying out of the provisions of this Act and the Regulations made there under.

(a) the Vice-Chancellor or his nominee;

(b) one member of the Executive Council, nominated by the Chancellor;

(c) one member, nominated by the Chancellor, who is not part of any of the council or committees to the University and who is a distinguished law academic with at least fifteen years experience in a similar institution.

(a) the Vice-Chancellor ;

(b) the Principal Secretary, Finance, Government of National Capital Territory of Delhi; and

(c) Three other members nominated by the Executive Council from amongst its members of whom one shall be a professor.

(a) to examine and scrutinize the annual budget of the University and to make recommendations on financial matters to the Executive Council;

(b) to consider all proposals for new expenditure and to make recommendations to the Executive Council;

(c) To consider the periodical statements of accounts and to review the finances of the University from time to time and to consider re-appropriation statements and audit reports and to make recommendations to the Executive Council;

(d) To give its views and to make recommendations to the Executive Council on any financial question affecting the University either on its own initiative or on reference from the Executive Council or the Vice-Chancellor.

Chapter IV

Officers of the University

(a) the Vice-Chancellor ;

(b) the Registrar;

(c) heads of the Departments;

(d) such other officers as may be prescribed by the Statutes or Regulations.

(a) ensure that the provisions of this Act, Statutes and Regulations are duly observed, and he shall have all powers as are necessary for that purpose;

(b) convene the meetings of the Governing Council, the Executive Council, the Academic Council and shall perform all other acts, as may be necessary to give effect to the provisions of this Act;

(c) preside over the meetings of the Governing Council in the absence of the Chancellor;

(d) be the competent authority to appoint the teachers, librarians, finance officer and other officers in consultation with the Chancellor on the recommendations of the selection committee appointed by the Executive Council thereof for that purpose in accordance with the guidelines prescribed;

(e) be the competent authority to take disciplinary action against the above officers in accordance with the procedure prescribed;

(f) have all powers relating to the maintenance of proper discipline in the University.

(g) if, in his opinion, any emergency has arisen which requires that immediate action be taken, he shall take such action as he may deem fit and shall report the same for confirmation in the next meeting of the authority which , in the ordinary course, would have dealt with the matter.

(a) Be ex-officio Secretary of all the authorities, committees and other bodies of the University and shall also be the Convenor of all the meetings. He shall note and maintain the minutes of the meetings;

(b) be the Principal adjutant of the Vice-Chancellor in all matters pertaining to the administration of the University. The Executive Council may entrust to him special responsibilities and powers;

(c) have the power to appoint, with the approval of the Vice-Chancellor, the non-teaching staff, including employees of last grade service and contingent staff in pursuance of the recommendations of the selection committee, appointed for that purpose, in the prescribed manner. He shall be the competent authority to take disciplinary action against such employees in accordance with such procedure as may be prescribed;

(d) comply with all direction and orders of the Executive Council and Vice-Chancellor;

(e) be the custodian of records, common seal and such other property of the University as the Executive Council shall commit to his charge.

(a) the amount received shall be kept by the University separately from the University fund and utilized only for the purpose of the scheme ;and

(b) the staff required to execute the scheme shall be recruited in accordance with the terms and conditions stipulated by the sponsoring organization.