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Pandit Bhagwat Dayal Sharma University of Health Sciences Rohtak Act, 2008

(Haryana Act No. 26 of 2008)

Last Updated 23rd January, 2020 [hl791]

(a) "academic course" means a course of study in any discipline of Health Sciences according to the syllabus and curriculum prescribed by University;

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

(c) "appointed day" means the day appointed under subsection (2) of section 1;

(ca) "Dental College, Rohtak means the Postgraduate Institute of Dental Sciences, Rohtak;

(d) "Department" means a unit set up for the purpose of imparting instructions for courses of study in Health Sciences or any discipline allied thereto;

(e) "Director" means the head of Pt. B.D. Sharma PGIMS;

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

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

(h) "Head of Department" means a senior most Faculty member/teacher in respective specialty/super-specialty/ subject/ discipline in University, an institution or an affiliated college;

(i) "Health Sciences" means the modern systems and Indian Systems of medicine and all their branches concerning preventive, promotive, curative and rehabilitative services;

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

(k) "Indian Systems of Medicine" shall, for the purpose of this Act, include Ayurveda, Unani, Siddha, Homeopathy, Naturopathy, Yoga and such other disciplines, as may be prescribed;

(l) "institution" means any hospital, center or other institution providing training for degree, diploma or other academic distinction approved by University;

(m) "Modern System of Medicine" includes all branches of modern medicine and dentistry dealing with pre- clinical, para-clinical, clinical, para-medical and para-dental disciplines at the degree or diploma level or above and such other disciplines, as may be prescribed;

(n) "prescribed" means prescribed by the Statutes, Ordinances and Regulations made under this Act;

(o) "principal" means the head of an institution or an affiliated college and includes, when there is no principal, a viceprincipal and in the absence of the principal or the viceprincipal, the person for the time being duly appointed to act as the principal;

(p) "professional council" means a professional council such as Medical Council of India, Dental Council of India, Indian Nursing Council etc. pertaining to any Health Sciences discipline constituted under State Act or Central Act;

(q) "Pt. B.D. Sharma PGIMS " means Pandit Bhagwat Dayal Sharma Post Graduate Institute of Medical Sciences, Rohtak including, Nursing, Pharmacy and other such colleges maintained by Pt. B.D. Sharma PGIMS;

(r) "recognized teacher" means a person as is recognized by University for the purpose of imparting instructions in an affiliated college or institution;

(s) "Schedule" means Schedule appended to this Act;

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

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

(v) "student" means a person enrolled in University or one of its affiliated colleges or institutions for taking a course of study for a degree, diploma or other academic distinction duly instituted by University;

(w) "teacher" includes Director, Dean, Medical Superintendent (if from teaching Faculty), Principal, Senior Professor, Professor, Associate Professor / Reader, Assistant Professor/Lecturer and such other persons imparting instructions on full time basis in University or affiliated college or institution, as may be prescribed;

(x) "University" means Pandit Bhagwat Dayal Sharma University of Health Sciences, Rohtak, established under this Act;

(y) "University Grants Commission" means a commission established under section 4 of University Grants Commission Act, 1956 (Central Act 3 of 1956).

(i) any student of any institution or college associated with, or admitted to, the other university before the said date, who was studying for any degree or diploma examination of that university, shall be permitted to complete his course in preparation thereof and University shall hold for such students examinations in accordance with the curricula of study in force in that university for such period as may be prescribed by the Statutes, Ordinances and Regulations;

(ii) any such student may, until any such examination is held by University, be admitted to the examination of the other university and be conferred the degree, diploma or any other privilege of that university for which he qualifies on the result of such examination.

(a) Pt. B.D.Sharma PGIMS shall with effect from the appointed day cease to be an affiliated college of the Maharshi Dayanand University, Rohtak and shall stand transferred to University;

(b) the control and management of all properties and assets pertaining thereto which were in existence at the time of the said transfer, together with any accretions and accessories thereto, shall stand transferred from Government and vest in the said University;

(c) The ownership of all properties and assets which were in existence at the time of the said transfer together with any accretions and accessories thereto, pertaining to Pt. B.D. Sharma PGIMS whether acquired or created out of grants from the Government or otherwise, shall continue to vest in the Government. Any cash balances held by the Government, in the name of the institution or on its account, whether in deposit, with any bank or otherwise, shall stand transferred from the Government and vest in the University;

(d) all rights, powers and privileges, duties, debts, liabilities and obligations of the Government, contractual or otherwise, arising or accrued or incurred in relation to the affairs of any of the institutions shall stand transferred to University;

(e) any doubt or difference in regard to whether any asset or liability stands transferred under the foregoing clauses shall be referred to the Government, whose decision thereon shall be final;

(f) all references in any will, deed or other documents, whether made or executed before or after the appointed day, which contains any bequest, gift, endowment or trust in favour of Government for the purpose of Pt. B.D. Sharma PGIMS shall stand transferred to University;

(g) any student of Pt. B.D. Sharma PGIMS who immediately prior to the appointed day was studying for any examination of the Maharshi Dayanand University, Rohtak, shall continue his academic year as a student of the then university and be permitted to complete his courses in preparation thereof and be admitted to the examination;

(h) members of Faculty elected by Maharshi Dayanand University, Rohtak for various councils like Dental Council of India, Medical Council of India etc. shall continue till the expiry of their respective term.

(i) to administer, manage and advance Pt. B.D. Sharma PGIMS and monitor and regulate the functions of affiliated colleges and institutions;

(ii) to establish uniformity in standards of education in all Faculties;

(iii) to promote research in various disciplines of Health Sciences with special focus on social and economic relevance of such research and with emphasis on occupational and environmental health issues affecting the people;

(iv) to establish and develop study centers integrating all disciplines relevant to health sciences;

(v) to promote the development and use of information technology as part of technological infrastructure;

(vi) to attain high standards of academic excellence by providing the necessary physical infrastructure.

(a) to provide facilities and promote studies and research in emerging areas of medical education, including new frontiers of bio-medical science and technology, clinical therapeutics, bio-engineering and other areas of medicine and to achieve excellence in these and connected fields;

(b) to hold examinations and grant degrees, diplomas and other academic distinctions or titles to persons in the fields of emerging areas of medical education, including new frontiers of medical science, bio-medical technology etc. as laid down in the Statutes, Ordinances or Regulations;

(c) to confer honorary degrees or other distinctions on a approved person in the manner laid down in the Statutes;

(d) to institute prizes, medals, research studentship and fellowships;

(e) to receive gifts, donations or benefactions from the Government and to receive gifts, donations and transfers of movable or immovable property from transferors, donors, testators, as the case may be, and to create such corpus fund with the donations so received for the welfare of University;

(f) to institute principalship, headship of department, senior professorship, professorship, associate professorship/readership, assistant professorship / lecturership, and to create other posts of any description required by University and to appoint persons to such posts;

(g) to co-operate with educational and other institutions in India and abroad having objectives similar to those of University in such manner as may be conducive to their common goals;

(h) to provide instruction, including correspondence and such other courses, to such persons as are not members of University, as it may determine;

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

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

(k) to acquire, hold, manage, lease or dispose of any property, movable or immovable including trust and endowment properties, for the purpose of University;

(l) to assess the needs of the State and the country in terms of subjects, fields of specialization, levels of education and training of technical manpower, both on short and long term basis and to initiate necessary programmes to meet those needs;

(m) to promote research, design and development programmes in the field of Health Sciences that have relevance to social and health sector needs so that the sector is assured of the quality manpower, trained with the appropriate skills;

(n) to initiate measures to enlist the co-operation of private health sector providers, industries and the Government employers to provide complementary facilities;

(o) to provide for continuous experimentation in imparting knowledge, organization of training and preparation of textbooks and other instructional materials;

(p) to arrange for progressive introduction of continuous evaluation and reorientation of the subjective educational measurement;

(q) to further entrepreneurial ability among its students;

(r) to educate the public with regard to the requirement of, and opportunities in the profession of medical education, including new frontiers of bio-medical science and technology, clinical therapeutics, bio- engineering and other areas of medicine and its responsibilities and services to the society;

(s) any other function which University deems appropriate for promotion of education and research in Health Sciences etc.

(i) the Chancellor;

(ii) the Vice-Chancellor;

(iia) the Pro Vice-Chancellor;

(iii) the Registrar;

(iv) the Director, Pt. B.D. Sharma PGIMS;

(v) Dean, Academic Affairs of University;

(vi) Dean, Pt. B.D. Sharma PGIMS;

(vii) Deans of Faculties;

(viii) Principal, Postgraduate Institute of Dental Sciences, Rohtak;

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

(i) to cause an inspection to be made, by such person or persons as he may direct, of the affairs and properties of University, its buildings, laboratories, libraries, museums, workshops, equipments etc.; and of any affiliated college or institution and also of examinations, teaching and other work conducted and done by University or in respect of any other matter connected with University;

(ii) to cause an inquiry to be made in like manner in respect of any matter connected with the administration of finances of University, or institutions.

(i) the Court;

(ii) the Executive Council;

(iii) the Academic Council;

(iv) the Finance Committee;

(v) the Faculties;

(vi) the Boards of Studies;

(vii) such other bodies, as may be prescribed by the Statutes.

(a) the present finance/funding from the Government which shall continue as such, in addition to the enhanced budget for creation and functioning of University in form of grant-in-aid every year;

(b) its income from fees, other income generated from Pt. B.D. Sharma PGIMS, endowment, donations, gifts and grants; and any other income accruing to University;

(c) any contributions or grant made by the Government on such conditions, as may be imposed by the Government;

(d) any contribution or grant made by the Central Government, the University Grants Commission, International Donor Agencies, like the World Health Organization and United Nations International Children's Emergency Fund etc.

(a) The annual accounts and the balance sheet of the University shall be prepared under the directions of the Executive Council and shall once at least be audited every year and at intervals of not more than fifteen months by the Director, Local Audit, Haryana or any other auditor that may be appointed by the Government. The annual accounts when audited shall be published in the Haryana Government Gazette and a copy of the annual accounts along with the report of the Director, Local Audit, Haryana or the auditor shall be submitted to the Court and the Chancellor along with the observations of the Executive Council. Any observation made by the Chancellor on the annual accounts shall be brought to the notice of the Court and observations of the Court, if any, after being considered by the Executive Council, be submitted to the Chancellor.

(b) The annual accounts and the balance sheet of the University shall also be submitted to the Government at the time of its submission to the Chancellor.

(a) the constitution, functions and powers of the authorities and other bodies of University as may be constituted from time to time;

(b) the continuance in office of the members of the said authorities or bodies and filling up of vacancies of members and all other matters relating to these authorities;

(c) the conferment of honorary degrees;

(d) the holding of convocations for conferring degrees;

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

(f) the establishment, maintenance and abolition of Faculties, Departments, hostels, affiliated colleges and institutions;

(g) the conditions of affiliation of colleges and institutions and those under which affiliation may be withdrawn;

(h) the institution of Emeritus Professorship, Visiting Professorship, fellowship, scholarship, studentship, travel bursaries, medals and prizes, chairs etc;

(i) the procedure to be followed at meetings of authorities, including stipulation of quorum for transaction of business; where such stipulations are not already made in this Act;

(j) the classification, mode of appointment, powers, duties and nomenclature of teachers and other posts of University, Pt. B.D. Sharma PGIMS, colleges and institutions;

(k) the acceptance and management of bequests, donations and endowments;

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

(a) affecting the admission or enrolment of students or prescribing examinations to be recognized as equivalent to University examination;

(b) affecting the conditions, mode of appointment or duties of examiners or the conduct or standard of examinations or any course of study, unless the draft of such an Ordinance has been proposed by the Academic Council.

(a) the admission of students and their enrolment as such;

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

(c) the degrees, diplomas, certificates and other academic distinctions to be awarded by University, the qualifications for the same, and the procedure to be adopted for granting and obtaining of the same;

(d) the fees to be charged for courses of study in University, affiliated colleges and institutions and for admission to the examinations, degrees, diplomas and certificate courses of University;

(e) the conditions for the award of fellowships, scholarships, studentships, medals and prizes;

(f) the conduct of examinations, including the terms of office and manner of appointment and the duties of the examining bodies, examiners and moderators;

(g) the maintenance of discipline among the students;

(h) the conditions of residence of students;

(i) the conditions of service including provisions for pension, provident fund or insurance's schemes for the benefit of the employees;

(j) the management, supervision and inspection of affiliated colleges and institutions;

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

(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 such authority not provided for under this Act, the Statutes or the Ordinances.

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

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

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

(a) any student, who immediately prior to the commencement of this Act, was studying for degree in Health Sciences of the Maharshi Dayanand University, Rohtak or the Kurukshetra University or any other university in the State in accordance with the Regulations in force under the respective Acts under which these universities were established, may until such examinations are provided by University, be admitted to the examination of the Maharshi Dayanand University, Rohtak or the Kurukshetra University, or any other university in the State and be conferred the degree in Health Sciences of the respective universities, for which he qualified on the result of such examination;

(b) if the Maharshi Dayanand University or the Kurukshetra University, or any other university in the State has held any examination, the result of which have been published but the degrees relating thereto have not been conferred or issued or the result of any such examination has not been published by the said university, then such examination shall be deemed to have been held by the respective university as mentioned above.

(a) vacancy or defect in the constitution of the authority or body;

or

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

(c) defect or irregularity in such act or proceeding, not affecting the merits of the case.

The Schedule

[See sections 2(s) and 30]

(Statutes of Pandit Bhagwat Dayal Sharma University of Health Sciences, Rohtak)

(a) A basic recognized medical qualification included in the Schedule to the Indian Medical Council Act, 1956 (102 of 1956).

(b) Doctor of Medicine (MD)/ Master of Surgery (MS)/ Doctorate of Medicine (DM)/ Magister Chirurgiae (M.Ch.) or equivalent qualification recognized by the Medical Council of India in any speciality.

(c) The Vice-Chancellor shall be a person having minimum 25 years teaching experience out of which 10 years should be as Senior Professor or on equivalent post in a Medical College/institution recognized by Medical Council of India. He should have attained National/ International status in the field of teaching/research or professional competence. He shall not be below the age of 55 years.

(a) Senior Professor of University; or

(b) Senior Professor or Professor of any Institution/ affiliated college.

(i) by deputation or transfer of a person from any Medical or Dental College/institution of the State having Minimum 20 years teaching experience out of which 5 years should be as Professor in a Medical or Dental College/institution recognized by Medical/ Dental Council of India not below the age of 50 years; or

(ii) by deputation of an IAS/Senior HCS officer:

Provided that no person appointed as Registrar shall hold office on attaining the age of 65 years or on superannuation, whichever is earlier.

Note: The first Registrar shall be appointed within one month of the enforcement of this Act.

(a) to be the custodian of the records, common seal and such other property of the University as the Vice- Chancellor shall commit to his charge;

(b) to issue all notices convening meetings of the Court, the Executive Council, the Academic Council, the Faculties and any Committee appointed by the authority of the University;

(c) to keep the minutes of all meetings of the Court, the Executive Council, the Academic Council, the Faculties and any Committee appointed by the authority of the University;

(d) to conduct the official correspondence of the Court, the Executive Council, the Academic Council and the Faculties;

(e) to supply to the Chancellor copies of the agenda, the minutes of the meetings of the authorities of the University as soon as they are issued;

(f) to perform such other duties as may, from time to time, be assigned to him by the Vice-Chancellor.

(a) A basic recognized medical qualification included in the Schedule to the Indian Medical Council Act, 1956 (102 of 1956).

(b) MD/MS/DM/MCh or equivalent qualification recognized by the Medical Council of India in any specialty.

(c) Minimum 20 years teaching experience out of which, 5 years should be as Senior Professor or on equivalent post in a Medical College/ institution recognized by Medical Council of India. He should have preferably attained National/ International status in the field of teaching/research or professional competence.

(d) He shall not be below the age of 50 years and shall not hold office on attaining the age of 65 years.

(i) by direct recruitment through selection; or

(ii) by transfer or deputation of an officer from any Medical College of the State Government/ Government of India.

(a) a basic recognized medical qualification included in the Schedule to the Indian Medical Council Act, 1956 (102 of 1956).

(b) Master of Hospital Administration or MS/ MD or equivalent qualification.

(c) five years experience as Medical Superintendent of a hospital with beds above 500 or ten years experience as Deputy Medical Superintendent after MS/ MD or equivalent qualification and should have completed sixteen years service after MBBS;

OR

five years experience as Senior Professor or an equivalent post of Hospital Administration Department/ Clinical Department in a Medical College or institution recognized by Medical Council of India.

(d) No person, who is less than 40 years or more than 58 years of age, shall be appointed to the post of Medical Superintendent.

(i) by direct recruitment through selection; or

(ii) by transfer or deputation of an officer from any Dental College of the State Government/ Government of India.

(a) a basic recognized Dental qualification included in the Schedule to the Dentist Act, 1948 (16 of 1948).

(b) MDS or equivalent qualifications recognized by the Dental Council of India in the subject concerned.

(c) 5 years experience as Senior Professor or on equivalent post in any dental subject in a Dental College/ institution recognized by the Dental Council of India.

(i) by transfer or deputation of a person having experience of working as Chief Accounts Officer or on equivalent post in a Public Sector Department of the State Government; or

(ii) by direct selection through selection committee having following qualifications and experience:-

(a) Chartered Accountant (CA) from a recognized institute/ organization;

(b) ten years experience of working in Finance and Accounts Department in a Public Sector Organization or in any other reputed institution/ organization.

(a) exercise general supervision over the funds of the University and shall advise the University as regards its financial policy; and

(b) perform such other functions as may be assigned to him by the Executive Council or as may be prescribed by the Statutes from time to time.

(a) hold and manage the property and investments of the University, including trust and endowed property;

(b) ensure that the limits fixed by the Finance Committee for recurring and non-recurring expenditure for a year are not exceeded and that all moneys are expended on the purpose for which they are granted or allotted;

(c) be responsible for the preparation of annual accounts and the budget of the University and for their presentation to the Executive Council;

(d) keep a constant watch on the state of the cash and bank balances and on the state of investment;

(e) watch the progress of the collection of revenue and advise on the method of collection to be employed;

(f) ensure that the registers of buildings, land, furniture and equipment are maintained upto date and that stock checking of equipment and other connected material in all the offices, special centres, specialized laboratories, and institutions maintained by the University, is conducted;

(g) bring to the notice of the Vice-Chancellor any unauthorized expenditure and other financial irregularities and suggest action to be taken against the person responsible for it; and

(h) call for from any officer, centre, laboratory, College or institution maintained by the University, any information or returns that he may consider necessary for the performance of his duties.

(a) Medical Superintendent, Pt.B.D.Sharma PGIMS;

(b) Dean of Student Welfare;

(c) Chief Warden;

(d) Controller of Examinations;

(e) Librarian;

(f) Law Officer.

(a) by transfer or deputation of a teacher having ten years experience of working in a recognized Medical/ Dental College or on equivalent post in National Board of Examination after Post Graduate qualification; or

(b) by direct recruitment through selection as per qualifications and experience decided by the Executive Council from time to time;

(ii) the terms and conditions of service shall be specified by the Executive Council.

(a) to conduct examinations in a disciplined and efficient manner;

(b) to arrange for the setting of papers with strict regard to secrecy;

(c) to arrange for the evaluation of answer sheets in accordance with the planned time Schedule for results;

(d) to constantly review the system of examinations in order to enhance the level of impartiality and objectivity with a view to making it a better instrument for assessing the attainments of students; and

(e) to do any other matter connected with the system of examinations which may, from time to time be assigned to him by the Vice-Chancellor.

(a) by transfer or deputation of an officer having ten years experience as Law Officer in the State Government; or

(b) by direct recruitment through selection as per qualifications and experience decided by the Executive Council from time to time.

(i) the Chancellor (Chairperson);

(ii) the Vice-Chancellor;

(iia) the Pro Vice-Chancellor;

(iii) the Secretary to Government, Haryana, Finance Department, or a nominee not below the rank of Deputy Secretary;

(iv) the Secretary to Government, Haryana, Medical Education Department or a nominee not below the rank of Deputy Secretary;

(v) the Legal Remembrancer, Haryana, or his nominee not below the rank of Deputy Legal Remembrancer;

(vi) the Director General, Health Services, Haryana or his nominee not below the rank of Director, Health Services;

(vii) the Director;

(viii) the Deans of Faculties;

(ix) the Dean of Academic Affairs;

(x) the Dean, Pt.B.D.Sharma PGIMS;

(xi) the Medical Superintendent, Pt. B.D.Sharma PGIMS;

(xii) the Principal, Postgraduate Institute of Dental Sciences, Rohtak;

(xiii) the Controller of Examinations;

(xiv) the Registrar - Member-Secretary.

(i) two Principal/ Heads of affiliated Medical Colleges by rotation as per seniority from the date of inception of the institute;

(ii) two Principals/ Heads of affiliated Dental Colleges by rotation as per seniority from the date of inception of the institute;

(iii) one Principal/ Head of affiliated College of Indian System of Medicine by rotation as per seniority from the date of inception of the institute;

(iv) two heads of the Departments from Pt.B.D.Sharma PGIMS/ Postgraduate Institute of Dental Sciences, Rohtak as per seniority by rotation;

(v) four Senior Professors of the Pt.B.D.Sharma PGIMS, and one from Postgraduate Institute of Dental Sciences, Rohtak as per seniority by rotation;

(vi) two Professors, two Associate Professors and one Assistant Professor from Pt.B.D.Sharma PGIMS/ Postgraduate Institute of Dental Sciences, Rohtak as per seniority by rotation;

(vii) two teachers from affiliated Medical Colleges and two teachers from affiliated Dental Colleges as per seniority from the date of inception by rotation, not more than one teacher from one College;

(viii) two persons nominated by the Chancellor from amongst the persons having special interest in Health Sciences;

(ix) Law Officer.

(a) to review, from time to time, the broad policies and programmes of the University and to suggest measures for the improvement and development of the University;

(b) to consider and pass resolution on the annual report, annual budget and the annual accounts of the University and the audit report of such accounts;

(c) to advise the Chancellor in respect of any matter which may be referred to it for advice; and

(d) to perform such other functions as may be prescribed by the Statutes.

(i) the Vice-Chancellor (Chairperson);

(ia) the Pro Vice-Chancellor (Vice Chairman);

(ii) the Secretary to Government, Haryana, Finance Department, or a nominee not below the rank of Deputy Secretary;

(iii) the Secretary to Government, Haryana, Health and Medical Education Department or a nominee not below the rank of Deputy Secretary;

(iv) the Director General, Health Services, Haryana or a nominee not below the rank of Director, Health Services;

(v) the Director;

(vi) the Dean, Academic Affairs of University;

(vii) the Dean, Pt.B.D.Sharma PGIMS;

(viii) the Medical Superintendent, Pt.B.D.Sharma PGIMS;

(ix) the Principal, Postgraduate Institute of Dental Sciences, Rohtak.

(i) one Dean of Faculty to be nominated by the Vice-Chancellor, as per seniority by rotation;

(ii) one Senior Professor (other than Deans of Faculties) from Medical/ Dental as per seniority by rotation;

(iii) one Principal/ Head of affiliated Medical College and one Principal/Head of affiliated Dental College of Health Sciences as per seniority from the date of inception by rotation;

(iv) one teacher (Medical/Dental) other than Senior Professors but including floating Senior Professor from Pt.B.D.Sharma PGIMS/ Post Graduate Institute of Dental Sciences as per seniority by rotation;

(v) two persons to be nominated by Chancellor on the recommendation of the Vice-Chancellor from amongst distinguished professionals and eminent persons from All India Institute of Medical Sciences (AIIMS), New Delhi, Postgraduate Institute of Medical Education and Research (PGIMER), Chandigarh, Sanjay Gandhi Postgraduate Institute (SGPGI), Lucknow, Indian Institute of Management (IIMS) and Health Management Sector, well known national level health services providers.

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

(b) to create teaching and academic posts, to determine the number and emoluments of such posts and to define the duties and conditions of service of teachers and other academic staff:

or

or

(c) to appoint teachers except Director and other academic staff, on the recommendations of selection committees constituted for the purpose and to fill up temporary vacancies therein;

(d) to create administrative, ministerial and other posts and to make appointments thereto, in the manner prescribed by the Statutes;

(e) to manage and regulate the finances, accounts, investments, property, business and all other administrative affairs of the University and for that purpose to appoint such agents as it may think fit;

(f) to invest any money belonging to the University including any unapplied income in such stocks, funds, shares or securities as it shall, from time to time think fit or in the purchases of immovable property in India with the like powers of varying such investments from time to time;

(g) to transfer or accept transfer of any movable and immovable property on behalf of the University;

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

(i) to select a common seal for the University;

(j) to delegate any of its powers to the Vice-Chancellor, the Registrar or such other employee or authority of the University or to a committee appointed by it, as it may deem fit;

(k) to enter into, vary, carry out, or cancel contracts on behalf of the University;

(l) to make, amend or repeal the Statutes;

(m) to make decisions regarding maintenance of discipline among students;

(n) to exercise such other powers and perform such other duties as may be conferred or assigned to the Executive Council by the Act, the Statutes, or the Ordinances;

(o) to exercise all powers of the University not otherwise provided for by the Act, the Statutes, the Ordinances.

(i) Vice - Chancellor (Chairperson);

(ia) Pro Vice-Chancellor (Vice Chairman);

(ii) Director, Pt.B.D.Sharma PGIMS;

(iii) Director General, Health Services, Haryana;

(iv) Dean, Academic Affairs of University;

(v) Dean, Pt.B.D.Sharma PGIMS;

(vi) Principal, Postgraduate Institute of Dental Sciences, Rohtak;

(vii) Deans of Faculties of the University;

(viii) Dean of Students' Welfare, if any;

(ix) all heads of Medical and Dental specialities in Pt.B.D. Sharma PGIMS/ Post Graduate Institute of Dental Sciences;

(ixa) Principals of constituent colleges such as Nursing, Pharmacy, Physiotherapy;

(ixb) Controller of Examinations, UHS;

(ixc) Chief Vigilance Officer, UHS;

(x) Heads of all Colleges affiliated to the University, not represented by the Deans of Faculties;

(xi) Registrar - Member-Secretary.

(i) all Chairmen of Board of Studies;

(ii) four Senior Professors (Medical) and one (Dental) from Pt.B.D.Sharma PGIMS and Postgraduate Institute of Dental Sciences, as per seniority by rotation;

(iii) two eminent experts in health sciences education, who are from outside the University or its affiliated Colleges, nominated by the Vice-Chancellor;

(iv) one person from each category of Assistant Professor/ Associate Professor/ Professor by rotation as per seniority from Pt.B.D.Sharma PGIMS;

(v) one teacher from Postgraduate Institute of Dental Sciences, Rohtak by rotation as per seniority;

(vi) one teacher from affiliated Medical Colleges as per seniority from the date of inception by rotation;

(vii) two teachers from affiliated Dental Colleges as per seniority from the date of inception by rotation.

(a) to exercise general supervision over the academic policies of the University and to give directions regarding methods of instruction, co-operative teaching among institutions, evaluation of research or improvements in academic standards;

(b) to consider matters of general academic interest either on its own initiative or on a reference by the Chancellor, the Vice-Chancellor, the Executive Council or a Faculty and to take appropriate action thereon;

(c) to recommend to the Executive Council, the creation and abolition of teaching posts;

(d) to prescribe syllabi and courses of study for various examinations on the recommendations of the Faculties;

(e) to frame such Regulations consistent with the Statutes and Ordinances regarding the academic functions of the University, discipline, residence, admissions, awards of fellowships, studentships, scholarships, medals and prizes, fee concessions, corporate life and attendance; and

(f) to exercise such other powers and perform such other duties as may be conferred or assigned to the Academic Council by the Act, the Statutes or the Ordinances.

(i) the Vice-Chancellor (Chairperson);

(ia) the Pro Vice-Chancellor (Vice Chairman);

(ii) the Secretary to Government, Haryana, Health and Medical Education Department or a nominee not below the rank of Deputy Secretary;

(iii) the Secretary to Government, Haryana, Finance Department, or a nominee not below the rank of Deputy Secretary;

(iv) the Director General, Health Services, Haryana or a nominee not below the rank of Director Health Services;

(iva) the Registrar;

(v) the Director, Pt.B.D.Sharma PGIMS;

(vi) the Controller of Finance;

(i) two outside members having expertise in finance to be nominated by the Chancellor on the recommendation of the Vice-Chancellor;

(ii) two Deans of Faculties to be nominated by the Vice-Chancellor;

(iii) one nominee of Postgraduate Institute of Dental Sciences, Rohtak appointed by Vice-Chancellor.

(i) Faculty of Medicine and Allied Departments;

(ii) Faculty of Surgery and Allied Departments;

(iii) Faculty of Para-clinical Sciences in Pathology, Pharmacology, Microbiology and Forensic Medicine;

(iv) Faculty of Pre-clinical Sciences - Anatomy, Physiology, Biochemistry, Biotechnology;

(v) Faculty of Dental Sciences;

(vi) Faculty of Pharmaceutical Sciences - Pharmacy and other such allied Departments;

(vii) Faculty of Para-medical Sciences - Nursing, Physiotherapy and Occupational Therapy etc;

(viii) Faculty of Indian system of Medicine - Ayurveda, Homeopathy, Alternative Medicine Integral Health, Yoga, Reflexology, Traditional System of Medicine;

(i) Dean of the Faculty (Chairperson);

(ii) Chairperson of the Boards of Studies included in that Faculty;

(iii) one Senior Professor from each Department on the basis of seniority by rotation;

(iv) one Professor, one Associate professor and one Assistant professor or equivalent from each Department included in the Faculty by rotation according to seniority:

(i) Dean of the Faculty;

(ii) Chairman of each Board of Studies included in the Faculty;

(iii) Senior Professor from each Department which constitute the Post Graduate Board of Studies included in the faculty;

(iv) one Professor, Associate Professor and Assistant Professor each from the Departments which constitute the Post Graduate Board of Studies included in the Faculty, on the basis of seniority by rotation for a term of one year;

(v) one Professor, one Associate Professor/ Reader and One Assistant Professor/ Lecturer from the affiliated Colleges by rotation and seniority for a term of one year;

(vi) such other persons excluding members of Academic Council not exceeding two in number as may be nominated for two years to the Faculty by the Academic Council on account of their expert knowledge of the subjects comprising the Faculty.

(i) Dean of the Faculty - ex-officio Principal Postgraduate Institute of Dental Sciences, Rohtak;

(ii) Chairman of each Board of Studies included in the Faculty;

(iii) senior Professor from each Department which constitute the Postgraduate Board of Studies included in the faculty;

(iv) one Professor, Associate Professor and Assistant Professor each from the Departments which constitute the Postgraduate Board of Studies included in the Faculty, on the basis of seniority by rotation for a term of one year;

(v) one Professor, one Associate Professor/ Reader and One Assistant Professor/ Lecturer from the affiliated Colleges by rotation and seniority for a term of one year;

(vi) such other persons excluding members of Academic Council not exceeding two in number as may be nominated for two years to the Faculty by the Academic Council on account of their expert knowledge of the subjects comprising the Faculty.

(i) Dean of the Faculty;

(ii) Chairman of each Board of Studies included in the Faculty;

(iii) Senior Professor of the concerned Department;

(iv) Principal/ Heads of Colleges of Pharmacy;

(v) one Professor, Associate Professor and Assistant Professor each from the Departments which constitute each of the Post Graduate Board of Studies included in the Faculty on the basis of seniority by rotation for a term of one year;

(vi) one Professor, one Associate Professor/ Reader and One Assistant Professor/ Lecturer from the affiliated Colleges by rotation and seniority for a term of one year;

(vii) such other persons excluding members of Academic Council not exceeding two in number as may be nominated for two years to the Faculty by the Academic Council on account of their expert knowledge of the subjects comprising the Faculty.

(i) Dean of the Faculty-ex officio Director, Pt.B.D. Sharma PGIMS;

(ii) Chairman of each Board of Studies included in the Faculty;

(iii) Professor of the concerned Department;

(iv) Principal/ Heads of Colleges of Para-Medical Sciences;

(v) one Professor, Associate Professor and Assistant Professor each from the Departments which constitute each of the Post Graduate Board of Studies included in the Faculty on the basis of seniority by rotation for a term of one year;

(vi) one Professor, one Associate Professor/ Reader and One Assistant Professor/ Lecturer from the affiliated Colleges by rotation and seniority for a term of one year;

(vii) such other persons excluding members of Academic Council not exceeding two in number as may be nominated for two years to the Faculty by the Academic Council on account of their expert knowledge of the subjects comprising the Faculty.

(i) Dean of the Faculty- Principal of affiliated College as per seniority from the date of inception by rotation;

(ii) Chairman of each Board of Studies included in the Faculty;

(iii) Principal/ Heads of colleges of Indian System of Medicine;

(iv) one Professor from each discipline which constitute the Postgraduate Board of Studies as per seniority from the date of inception of the college by rotation;

(v) two teachers from each discipline which constitute the Post Graduate Board of Studies as per seniority from the date of inception of the college by rotation for a term of one year;

(vi) such other persons excluding members of Academic Council not exceeding two in number as may be nominated for two years to the Faculty by the Academic Council on account of their expert knowledge of the subjects comprising the Faculty.

(i) the Vice-Chancellor (Chairman);

(ia) the Pro Vice-Chancellor (Vice-Chairman);

(ii) the Director, Pt.B.D.Sharma PGIMS;

(iii) Head of the concerned Department (except for the post of Medical Superintendent, Principal, Postgraduate Institute of Dental Sciences, Rohtak, Controller of Examination and Controller of Finance);

(iv) two outside experts in the concerned subject/area out of the list recommended by the Vice-Chancellor and approved by the Executive Council;

(v) nominee of the Chancellor;

(vi) the Registrar, shall be the Secretary of the selection committee.

Note: In case of selection for Postgraduate Institute of Dental Sciences, the Principal, Postgraduate Institute of Dental Sciences, Rohtak shall also be the member of the selection committee.

(i) the Vice-Chancellor, ( Chairman);

(ia) the Pro Vice-Chancellor, (Vice-Chairman);

(ii) the Director, Pt.B.D.Sharma PGIMS;

(iii) the Dean, Pt.B.D.Sharma PGIMS;

(iv) the Medical Superintendent, Pt.B.D.Sharma PGIMS;

(v) Head of the concerned Department;

(vi) one Member of the Executive Council nominated by the Vice-Chancellor;

(vii) the Registrar, who shall be the Member- Secretary of the establishment Committee;

(i) the Vice-Chancellor (Chairperson);

(ia) the Pro Vice-Chancellor (Vice-Chairman);

(ii) the Secretary to Government, Haryana, Finance Department or nominee not below the rank of Deputy Secretary;

(iii) the Secretary to Government, Haryana, Health and Medical Education Department or nominee not below the rank of Deputy Secretary;

(iv) the Director General, Health Services, Haryana or a nominee not below the rank of Director Health Services;

(v) the Director, Pt. B.D. PGIMS;

(vi) the Controller of Finance;

(vii) not more than seven persons of high standing in education and industry who shall be appointed by the Chancellor on the recommendation of the Vice-Chancellor for a term of two years which may include the following-

(a) nominee of the MCI/DCI;

(b) Director of one of All India Institute of Medical Sciences, New Delhi/ Post Graduate Institute of Medical Education and Research, Chandigarh/ TATA Memorial, Mumbai or his nominee;

(c) Director of one of the Indian Institute of Management or his nominee;

(d) Vice-Chancellor of one of the Health Universities of India or his nominee;

(e) nominee of the University Grants Commission;

(f) five eminent persons in Medical/Dental/ Health Education and related Industry;

(viii) the Registrar shall be the Member-Secretary of the Board.

(ii) The term of each Board of Studies shall be of two years.

(a) Chairman from amongst the Senior Professors in the subjects constituting the Board on the basis of seniority and rotation;

(b) senior Professors of the Department having Post Graduate teaching;

(c) one Professor, one Associate Professor and One Assistant Professor from the Department having Post Graduate teaching as per seniority from the date of inception by rotation;

(d) one Professor, one Associate Professor/ Reader and one Assistant Professor/ Lecturer from the affiliated Colleges having Post Graduate teaching in the subject as per seniority from the date of inception by rotation;

(e) one outside expert to be nominated by the Vice- Chancellor from a panel recommended by the Chairman;

(f) Dean of the Faculty concerned- member, ex-officio.

(ii) The Chairman shall nominate any member out of sub- clause (a) as Secretary.

(iii) Members of the Board of Studies other than ex-officio, shall hold office for a term of two years; provided that if any member ceases to hold the qualification by virtue of which he was appointed to the Faculty, he shall cease to be the member thereof.

(iv) Two-fifths of the members shall form a quorum.

(i) Director, Pt.B.D.Sharma, PGIMS - Chairman, exofficio;

(ii) Dean, Pt.B.D.Sharma PGIMS - Member- Secretary;

(iii) Head of the Department/ Senior Professors of the subjects forming the MBBS Course;

(iv) one Professor, one Associate Professor and one Assistant Professor of the subjects forming the MBBS Course as per seniority by rotation;

(v) Principal/Director of all the affiliated colleges;

(vi) one Professor, one Associate Professor/ Reader and one Assistant Professor/Lecturer of relevant subjects from the affiliated colleges as per seniority from the date of inception by rotation;

(vii) one outside expert to be nominated by the Vice- Chancellor from a panel recommended by the Chairman;

(i) Principal, Postgraduate Institute of Dental Sciences, Rohtak, Ex officio Chairman;

(ii) Head of the Department/Senior Professors of the teaching departments;

(iii) one Professor, one Associate Professor and one Assistant Professor from relevant Department (Postgraduate Institute of Dental Sciences, Rohtak) as per seniority by rotation;

(iv) Principal/Director of all the affiliated Colleges;

(v) one Professor, one Associate Professor/Reader and one Assistant Professor/ Lecturer from the affiliated Colleges as per seniority from the date of inception by rotation;

(vi) one outside expert to be nominated by the Vice- Chancellor from a panel recommended by the Chairman.

(i) Director, Pt.B.D.Sharma, PGIMS Chairman, ex-officio;

(ii) Dean, Pt.B.D.Sharma PGIMS ;

(iii) Professor/ Head of the Department of the relevant University teaching Department;

(iv) two teachers from relevant teaching Department as per seniority by rotation;

(v) Principal/Director of all the affiliated Colleges;

(vi) two teachers from the affiliated Colleges as per seniority from the date of inception by rotation;

(vii) one outside expert to be nominated by the Vice-Chancellor from a panel recommended by the Chairman.

(i) Director, Pt.B.D.Sharma, PGIMS Chairman, ex-officio;

(ii) Dean, Pt.B.D.Sharma PGIMS;

(iii) Principal/ Director of all the Colleges;

(iv) two teachers from each College of Para-medical sciences of Pt.B.D.Sharma PGIMS as per seniority by rotation;

(v) two teachers from relevant teaching Departments as per seniority by rotation;

(vi) one teacher from each discipline of the affiliated Colleges as per seniority from the date of inception by rotation;

(vii) one outside expert to be nominated by the Vice-Chancellor from a panel recommended by the Chairman.

(i) Principal of an affiliated college as per seniority from the date of inception and by rotation shall be the Chairman;

(ii) Principal/Director of all the affiliated colleges;

(iii) two teachers from each discipline of the affiliated colleges as per seniority from the date of inception by rotation;

(iv) one outside expert to be nominated by the Vice-Chancellor from a panel recommended by the Chairman.

(i) if the candidature of the person concerned has been cancelled or result quashed in accordance with the manner laid down by the Ordinance; or

(ii) if the candidate has misbehaved at a convocation of the University; provided that the question whether a person has misbehaved in terms of this Statute shall be finally decided by the Vice-Chancellor; or

(iii) when sufficient evidence is laid before the Academic Council showing that any person who was conferred degree or diploma etc. by the University has been convicted of what in their opinion is a serious offence, the Academic Council may recommend to the Executive Council that such a degree or diploma etc. be cancelled.

(i) if the teacher fails to perform duties in accordance with the manner laid down by the Ordinances; or

(ii) if sufficient evidence is laid before the Executive Council that the teacher has committed an act which in their opinion is a serious offence.