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Haryana State University of Horticultural Sciences, Karnal Act, 2015

(Haryana Act No. 32 of 2016)

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Chapter-1

Preliminary

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

(b) "affiliated college" means a college or an institution admitted to the privileges of the University under this Act;

(c) "Board" means the Board for the management of the University constituted under section 10;

(d) "College" means the College of Horticulture at Karnal or any such college, as may be established and maintained by the University;

(e) "Department" means department of the University;

(f) "employee" means any person appointed by the University including teachers and other staff;

(g) "existing university" means Chaudhary Charan Singh Haryana Agriculture University, Hisar;

(h) "extension education" means the educational activities concerned with the training of horticulturist, para-horticulture staff, horticulture farmers, home makers and other groups concerned with horticulture, welfare, improved horticulture practices and various phases of scientific technology related to horticulture production and marketing and includes demonstration to carry the new technology and innovation of horticulture farms and farm homes through the Department of Horticulture, Department of Vegetable or any other designated department or agency;

(i) "hostel" means a unit of residence for students;

(j) "Horticulture" means the basic and allied sciences of fruits, vegetables, floriculture, plantation of crops, spices, medicinal and aromatic plants and shall include mushroom growing, landscaping, bee-keeping and production, marketing and processing of horticultural produce;

(k) "institution" means any centre or other institution providing training for degree, diploma, certificate or other academic distinction;

(l) "prescribed" means prescribed by the Statutes and Regulations made under this Act;

(m) "State" means the State of Haryana;

(n) "State Government" means the Government of the State of Haryana;

(o) "Statutes" and "Regulations" mean respectively the Statutes and Regulations of the University made under this Act;

(p) "student" means a person enrolled in the University or College or affiliated college or institution for taking a course of study for a degree, diploma, certificate or an academic distinction;

(q) "teacher" means a person who is appointed by the University for the purpose of teaching and conducting research and extension on full time basis in College or affiliated College or an institution and includes Director, Dean, Principal, Senior Professor, Professor, Associate Professor, Reader, Assistant Professor, Lecturer;

(r) "teaching" means imparting instructions related to Horticulture and allied sciences which shall also include horticultural research and extension;

(s) "University" means the Haryana State University of Horticultural Sciences, Karnal.

Chapter-II

Establishment of the University

(a) to impart education in different branches of Horticulture and allied sciences as it may determine, from time to time;

(b) to further advancement in learning and research in Horticulture and allied sciences and to undertake extension of such specialized knowledge to the needy people;

(c) to undertake study in post-harvest management and marketing strategies of horticulture produce and products;

(d) to liaison and establish vital linkage with the concerned departments/ institution/organization of Horticulture of other State Government and Union Government, National and international research institutes and private sector specialized in the field of Horticulture and allied sciences with a view to keep pace with the latest technology;

(e) to raise level of education, teaching, research and extension in Horticulture to international standards; and

(f) such other objects, as the Board may determine, from time to time.

(a) to provide facilities for teaching, training and research in Horticulture and allied sciences and to achieve excellence therein and connected fields;

(b) to institute degree, diploma, certificate and other academic distinction in Horticulture and allied sciences;

(c) to confer honorary degree or other academic distinction in such manner, as may be prescribed;

(d) to provide for dissemination of the findings of research and technical information through extension education;

(e) to hold examination and to confer degree, diploma, certificate and other academic distinction on person, who has-

(i) pursued a particular course of study; or

(ii) carried out research in the University in such manner, as may be prescribed;

(f) to arrange lectures and teaching for field workers, Horticulture farmers and other persons, not enrolled as students of the University and to create general awareness amongst farmers and other stake holders;

(g) to co-operate with other universities, institutions, organizations and authorities, in such manner and for such purposes, as may be determined by the Board;

(h) to establish and maintain college and institution relating to Horticulture and allied sciences;

(i) to affiliate college or institution to the University and to withdraw affiliation therefrom;

(j) to establish and maintain laboratories, libraries, research stations, processing plants and museums for teaching, research and extension education;

(k) to institute, suspend or abolish post of Professor, Associate Professor, Assistant Professor, Teacher and other teaching, research and extension posts in the University and to make suitable appointments thereto;

(l) to create, suspend or abolish administrative and other posts and to appoint persons to such posts;

(m) to institute, abolish or suspend fellowships, scholarships, studentships and post doctorate and research fellowship, exhibitions, medals and prizes in accordance with the Statutes and Regulations and to undertake publication of work of merit and research pertaining to research in Horticulture and allied sciences;

(n) to establish and maintain hostels in the University;

(o) to establish and maintain residential accommodation for the employees of the University;

(p) to determine, demand and receive fees and such other charges, as may be prescribed;

(q) to supervise, control and regulate the conduct and discipline of the students;

(r) to manage and control the movable and immovable properties of the University;

(s) to receive gifts, donations or benefactions in cash or kind from the Central/State Government or institution or a person and to create corpus fund for the welfare of the University:

(t) to accept grant from any institution or any other authority recognized by the Government of India and the State Government;

(u) to borrow money with or without security for the purposes approved by the State Government, from the Central Government, any other State Government, Indian Council of Agricultural Research or any other incorporated body, subject to the provisions of this Act;

(v) to maintain personality development, counselling training and placement and employment bureau;

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

Chapter-III

Management of the University

(i) Board;

(ii) Academic Council;

(iii) Board of Studies; and

(iv) such other authority, as may be declared by the Statutes to be an authority of the University.

(a) Vice-Chancellor;

(b) Administrative Secretaries of the State Government in the Department of-

(i) Horticulture; and

(ii) Finance;

(c) Director /Director General, Horticulture;

(d) Deputy Director General (Horticulture) from Indian Council of Agricultural Research;

(i) a person from amongst the members of the Haryana State Legislative Assembly to be nominated by the Speaker;

(ii) a person who in the opinion of the State Government is an eminent Scientist in horticultural sciences with the background of research or extension education or development or administration;

(iii) two persons who in the opinion of the State Government are progressive Horticulture farmers, having experience of and interest in Horticulture farming and its improvement;

(iv) a person who in the opinion of the State Government is a distinguished industrialist and businessman associated with Horticulture;

(v) a woman who in the opinion of the State Government has an outstanding background of rural advancement and Horticulture.

(a) Director Agriculture, Haryana;

(b) two officers invited by the Board from amongst Deans or Directors of the University; (c) Dean or Director of Agriculture Engineering College of existing University, Hisar;

(d) any other expert to be invited by the Board specialized in horticultural sciences and allied sciences.

(a) to approve the budget submitted by the Vice-Chancellor;

(b) to hold and control the property and funds of the University and issue any general directive on behalf of the University;

(c) to accept or transfer any property on behalf of the University;

(d) to administer the funds placed at the disposal of the University for specific purposes;

(e) to invest money belonging to the University;

(f) to appoint the officers, teachers and other employees of the University in such manner, as may be prescribed;

(g) to specify the form of common seal of the University;

(h) to constitute such committees, as it may deem necessary for its proper functioning;

(i) to borrow money for capital improvements and make suitable arrangements for its repayment;

(j) to regulate and determine all matters concerning the University in accordance with this Act, Statutes and Regulations and to exercise such powers and to discharge such duties, as may be conferred on or imposed upon the Board by this Act, Statutes and Regulations.

(a) Vice-Chancellor;

(b) Registrar as Member Secretary;

(c) Dean of Post-Graduate Studies;

(d) Dean of the College;

(e) Director of Extension Education;

(f) Director of Research;

(g) Heads of Regional Research Stations of the University;

(h) Two senior-most Head of the Departments of the University to be nominated by their respective Deans; and

(i) One senior Professor from amongst all Professors.

(a) to advise the Vice-Chancellor on all academic matters including management of the library;

(b) to co-opt at its meetings such Heads of the Departments, as it may consider necessary;

(c) to make recommendations to the Vice-Chancellor for the institution of the Professorships, Associate Professorships, Assistant Professorships with regard to the duties and emoluments thereof;

(d) to formulate, modify or revise schemes for the constitution or reconstitution of Departments of teaching, research and extension;

(e) to make Regulations regarding the admission of students of the University;

(f) to make Regulations regarding the examinations to be conducted by the University and the conditions on which students shall be admitted to such examinations;

(g) to make Regulations relating to the courses of study leading to degree, diploma, certificate and academic distinction;

(h) to make recommendations regarding teaching, research and extension;

(i) to make recommendations regarding the qualifications to be prescribed for appointment of teachers in the University and affiliated colleges; and

(j) to exercise such other powers and perform such other duties, as may be prescribed.

(i) Chancellor;

(ii) Vice-Chancellor;

(iii) Registrar;

(iv) Comptroller;

(v) Dean, Post-Graduate Studies;

(vi) Dean of the College;

(vi) Director of Research;

(viii) Director of Extension Education;

(ix) Director of Students' Welfare;

(x) Estate Officer-cum-Head of Engineering wing in the University;

(xi) such other person in the service of the University, as may be so declared by the Statutes or Regulations.

(i) at least fifteen years experience as Assistant Professor or eight years experience as Associate Professor in recognized university or college alongwith experience in educational administration; or

(ii) equivalent experience in research establishment or other institutions of higher education; or

(iii) fifteen years of administrative experience of which at least eight years as Deputy Registrar or on an equivalent post.

(a) be the ex-officio Secretary of the Board and Member Secretary of Academic Council and shall place all such information before the Board and Academic Council, as may be necessary for the transaction of business of the Board and Academic Council, as the case may be;

(b) be responsible for the custody of the records and the common seal of the University;

(c) receive applications for admission to the University;

(d) make arrangement for admission of Non-Resident Indian students, Non-Resident Indian sponsored students, foreign students, industry sponsored students;

(e) keep permanent record of all syllabi, curriculum and information connected therewith;

(f) make arrangement for the conduct of such examination, as may be prescribed and be responsible for the due execution of all processes connected therewith; and

(g) perform such other duties, as may be prescribed from time to time, by the Vice-Chancellor.

(a) ensure that the expenditure not authorized in the budget is not incurred by the University, except by way of investment approved by the Board;

(b) disallow any expenditure, not warranted by the terms of any Statutes or for which provision is required to be made by the Statutes but has not yet been made; and

(c) ensure that all money belonging to the University, be kept in a Scheduled Bank.

(a) the Horticulture and allied sciences which are primarily educational in nature;

(b) imparting training to the Extension Officers;

(c) such other duties, as may be prescribed.

(a) to make arrangements for housing of the students;

(b) to make programmes of students' counselling;

(c) to arrange employment of the students in accordance with the plans approved by the Vice-Chancellor;

(d) to supervise the extra-curricular activities of the students;

(e) to assist placement of the students of the University;

(f) to organize and maintain contact with the alumni of the University; and

(g) to ensure maintenance of discipline by the students.

(h) such other duties, as may be prescribed.

Chapter-IV

Colleges and Institutions

Chapter-V

Services

Chapter-VI

Statutes and Regulations

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

(b) selection, appointment and continuance in office of members or authorities of the University;

(c) filling up of vacancies, designation, manner of appointment, powers and duties of officers of the University;

(d) classification, filling up of vacancies and manner of appointment of teachers;

(e) constitution of gratuity or provident fund or both for the benefit of officers, teachers and other employees of the University;

(f) institution of degree, diploma, certificate and academic distinction;

(g) conferment of honorary degrees;

(h) establishment, amalgamation, sub-division and abolition of Departments of the College;

(i) establishment and abolition of hostels;

(j) institution of fellowships, scholarships, medals and prizes;

(k) maintenance of a register of graduates;

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

(m) courses of study to be laid down for degree, diploma certificate or academic distinction of the University;

(n) conditions under which students shall be admitted to a degree, diploma, certificate or academic distinction and manner in which the examinations are to be held and eligibility for award of degree, diploma, certificate and academic distinction;

(o) conditions of residence of students of the University and levy of fees for residence in hostels maintained by the University;

(p) recognition and supervision of hostels not maintained by the University;

(q) number, qualifications, emoluments and other conditions of service of officers, teachers and other employees of the University and preparation and maintenance of record of their services and activities;

(r) fees to be charged by the University;

(s) remuneration and allowances, including travelling and daily allowances, to be paid to persons employed in the business of the University;

(t) conditions for award of fellowships, scholarships, medals, prizes, stipends and fee concessions; and

(u) all other matters, which under this Act are to be or may be provided for by the Statutes or Regulations.

(a) propose to the Board, the draft of any Statutes and the Board may, either accept or reject the proposal, if it relates to a matter, not falling within the purview of the Academic Council;

(b) in case, such a draft relates to a matter, which is within the purview of the Academic Council, the Board shall refer it for consideration to the Academic Council, which may, either report to the Board that it approves or does not approve the proposal, which then, shall be deemed to have been rejected by the Board or submit the draft to the Board in such form, as the Academic Council may, approve;

(c) the provisions of clause (b) shall apply in the case of the draft submitted by any member of the Board under clause (a) to the Board, as they apply in the case of a draft, presented to the Board by the Academic Council.

(a) suitable recruitment procedure both for teaching and non-teaching posts;

(b) conduct of employees and disciplinary procedure to be followed in case of misconduct and other lapses in the discharge of their duties;

(c) giving of notice to the members of each authority of the dates of meetings and also for keeping the record of the proceedings of the meetings;

(d) the procedure to be followed at the meetings;

(e) all matters concerning and provided for under this Act and the Statutes.

(a) any extract from any proceeding, record, correspondence, plan or other documents of the authority or any committee constituted under this Act;

(b) any return, estimates, statement of accounts, statistics;

(c) any report, and the University shall furnish the same.

Chapter- VII

Finance, Account and Audit

(a) income from fees, endowments, grants and properties of the University;

(b) contributions or grants from the State Government and the Central Government on such conditions, as may be imposed by that Government; and

(c) other contributions, grants, donations and benefactions.

(a) Vice-Chancellor

(b) Comptroller;

(c) a member chosen by the Board from amongst its official members; and

(d) a member chosen by the Board from amongst its non-official members.

(a) to examine the annual accounts of the University and to advise the Board thereon;

(b) to examine the annual budget estimates and to advise the Board thereon;

(c) to review the financial position of the University from time to time;

(d) to make recommendation to the University on all matters relating to the finances of the University; and

(e) to make recommendation to the Board on all proposals involving expenditure for which no provision has been made in the budget or which involves expenditure in excess of the amount provided in the budget.

Chapter-VIII

Miscellaneous