Bare Acts Live

University of Horticultural Sciences Act, 2009

(Karnataka Act No 11 of 2010)

kar030

Chapter-I

Preliminary

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

(2) "Affiliated college" means a college or an Institution within the University jurisdiction and affiliated to the University in accordance with the statutes prescribed and providing courses of study for admission to the examination for Degrees, Diplomas or other academic distinctions of the University;

(3) "Authority" means any Authority of the University specified in section 11;

(4) "Board" means the Board of Management of the University;

(5) "Board of Studies" means academic affairs committee at faculty level;

(6) "Campus" means a premises which includes college, Hostels, staff residences, farm land and other assets associated with teaching, research and extension activity relating to horticulture;

(7) "College" means a constituent college of the University under its direct control and management whether located at the Headquarters, campus or elsewhere;

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

(9) "Comptroller" means the Comptroller of the University;

(10) "Dean" means Head of the Constituent College or Post Graduate Studies of the University;

(11) "Dean-Student Welfare" means Dean of student welfare, counseling and student placement;

(12) "Director" includes the Director of Education, Director of Research and Director of Extension;

(13) "Distance Education" means a field of education that aims to deliver education to students who are physically off site rather than attending courses in person, teachers and students may communicate at times of their own choosing by exchanging printed/electronic/other technology media;

(14) "Extension Education Council" means Extension Education Council of the University;

(15) "Extension Education" means the educational activities concerned with the training of farmers, home makers, entrepreneurs and other groups concerned with horticulture and allied sciences and various phases of scientific technology related to horticultural production and marketing and includes demonstration to carry forward the new technology and innovation to farms and farm homes through the departments of University, Vignan Kendras and its affiliated colleges;

(16) "Faculty" means Faculty in the University, as specified in the Act and the statutes;

(17) "Government" means the Government of Karnataka;

(18) "Head of the Department" means Head of a Department of the University and Constituent Colleges;

(19) "Horticulture" includes the basic and applied sciences of,-

(a) All aspects of Horticultural crops such as vegetables, fruits, flowers, spices, plantation crops, medicinal and aromatic crops etc.,

(b) Agricultural crops;

(c) Natural Resource Management;

(d) Soil and Water Management;

(e) Crop improvement including Production and protection;

(f) Irrigation and weed Management;

(g) Production of Seed and Plant Material;

(h) Land use planning and Management;

(i) Land scaping;

(j) Horti-silviculture, Farm-Forestry and Forest and Wild life Management;

(k) Economics;

(l) Marketing, Co-operation and Business Management;

(m) Food Science and Technology;

(n) Post harvest Management including processing;

(o) Bio-Technology;

(p) Mushroom Culture;

(q) Engineering;

(r) Veterinary and Animal Sciences including poultry;

(s) Dairy Science and Technology;

(t) Psiciculture and Fisheries Management;

(u) Rural Development;

(v) Basic Sciences and Humanities;

(w) Apiculture ;

(x) Any other subject related to Horticulture as suggested by the Government/ICAR.

(20) "Horticultural Research Station" means Zonal Horticultural Research Station, Main Horticultural Research Station, Regional Horticultural Research Station, Horticultural Research Station or any other research station of the University;

(21) "Hostel" means a place of residence for students of the University maintained or recognized by the University either as a part of or separate from the University;

(22) "Officer" means officer of the University as specified in the Act or Statutes;

(23) "Public Private Partnership" means joint venture between university and public/private Organizations for the development and promotion of Horticulture;

(24) "Research" means the development of technologies;

(25) "Revolving Fund" means the budget allotted to the individuals/institutions for developing technologies, seed and planting material and to revolve the money for the further development;

(26) "Prescribed" means prescribed by the statutes of the University;

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

(28) "Regulations" means the regulations made under section 54;

(29) "Research Council" means Research Council of the University;

(30) "Schedule" means Schedule appended to this Act.

(31) "Statutes" means the Statutes of the University covering governing matters of policy, procedure etc made under this Act;

(32) "Student" means a person admitted and enrolled in a constituent college or an affiliated college of the University for pursuing a course of study for a degree, diploma or other academic distinction duly instituted;

(33) "Teacher" means a person not below the rank of an Assistant Professor appointed or recognized by the University for the purpose of imparting instructions or conducting and guiding research and/or extension education programmes, and may include any other person who may be declared by the Statutes to be a teacher;

(34) "Transfer of Technology (TOT) units" means Vigyan Kendra, Extension Education Units (EEUs), Staff Training Units (STU), Horticultural Technology Information Centre (HTIC), Bakery Training Unit (BTU), Post Harvest Technology Institute (PHTI) and such other centers established by the University;

(35) "Unit" means college/Research station/extension education units/Thotagarike Vigynana Kendras and other institutes concerned with Horticulture;

(36) "University" means University of Horticultural Sciences established under section 3;

(37) "University area" means the area under the jurisdiction of the University;

(38) "Vice-Chancellor" means the Vice-Chancellor of the University;

(39) "Vignana Kendras" means Thotagarike Vignana Kendra (TVK), Krishi Vignana Kendra (KVK).

Chapter-II

The University

(a) To make provision for imparting education towards development of quality human resource in different branches of study as stated under clause (19) of section 2;

(b) To further the advancement of learning including distance education and conducting of research, particularly in horticulture and other allied sciences;

(c) To undertake the extension education of such science and technologies, specially for the rural people of the State;

(d) To promote partnership and linkages with national and international educational, Industries, research institutes of Semi Government/Government/Private and others;

(e) Such other objects as the State Government may by notification in the official Gazette specify from time to time.

(i) `Agriculturist' means a person who as owner holds land and whose main source of income is from personal cultivation of land and includes any person whose principal means of livelihood is from manual labour in agricultural lands; and

(ii) `Freedom fighter' means a person of the category declared by the Government from time to time as such.

(1) to provide for undergraduate and postgraduate instructions in horticulture and other allied branches of learning as the University may deem fit;

(2) to provide for conducting of research in horticulture and allied branches of learning;

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

(4) to institute course of study and hold examinations and confer degrees, diplomas and other academic distinctions on persons who have pursued a prescribed course of study or research or both in the University including part time courses and/or research carried out in any other University or recognized institutions for this purpose;

(5) to confer honorary degrees and other distinctions as may be prescribed;

(6) to provide training for farmers field workers, village leaders and other persons not enrolled as regular students of the University;

(7) to collaborate with other universities and institutions in such manner and for such purposes as the university may determine, subject to the limitations set forth in section 4;

(8) to establish and maintain colleges and other institutions relating to horticulture and allied Sciences;

(9) to establish and maintain laboratories, libraries, research stations and institutions and museums for teaching, research and extension education;

(10) to create teaching, research and extension education posts and to appoint persons to such posts;

(11) to create administrative and other posts and to appoint persons to such posts;

(12) to institute and award fellowships, scholarships, stipends and prizes in accordance with the Statutes;

(13) to institute and maintain residential accommodations for students and staff of the University;

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

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

(16) to accept donations from foreign countries and from within the country:-

(17) to allow the university to admit to its privileges the institutions functioning outside India;

(18) to grant affiliation to private horticultural institutions to conduct instruction in horticulture and allied sciences as decided under various statutes;

(19) to do all such acts and things whether incidental to the powers aforesaid or not as may be required in furtherance of the objects of the university.

Chapter-III

Authorities of the University

(1) Board of Management;

(2) Academic Council;

(3) Research Council;

(4) Extension Education Council;

(5) Faculties including post graduate studies and their Board of Studies;

(6) Such other Bodies of University as may be declared by the Statutes to be authorities of the University.

(i) The Vice-Chancellor who shall be the Chairperson;

(ii) The Principal Secretary/Secretary to Government of Karnataka, Horticulture Department or his nominee not below the rank of Deputy Secretary;

(iii) The Principal Secretary/Secretary to Government of Karnataka, Finance Department or his nominee not below the rank of Deputy Secretary;

(iv) Two members of the Karnataka State Legislative Assembly to be nominated by the Speaker and one Member of the Karnataka Legislative Council to be nominated by the Chairman "

(v) Director of Horticulture, Government of Karnataka, Bangalore;

(vi) One eminent educationist (not below the rank of Professor) from the field of horticulture to be nominated by the Chancellor;

(vii) Three progressive horticulture farmers from the jurisdiction of the University of which one person belonging to the Scheduled Caste or the Scheduled Tribes to be nominated by the Government;

(viii) One agro-industrialist connected with processing of horticulture products to be nominated by the Chancellor;

(ix) One outstanding woman social worker having background of rural advancement to be nominated by the Chancellor;

(x) One representative from the Indian Council of Agriculture Research to be nominated by the Director General;

(xi) Director of Education of the University;

(xii) One Dean to be nominated by the Vice-Chancellor by rotation by term of two years;

(xiii) Registrar who shall be the Member Secretary.

(i) to consider and approve the financial estimates and the budget of the University;

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

(iii) with the prior approval of the Government, to accept or transfer any movable or immovable property on behalf of the University;

(iv) to administer funds-placed at the disposal of the University for the purpose intended;

(v) to arrange for the investment and withdrawal of the funds of the University;

(vi) to borrow money for capital investments with prior approval of the Government and make suitable arrangements for its repayment;

(vii) to accept on behalf of the University trust, bequests and donations;

(viii) to consider and approve the recommendations of the Academic Council, Research Council and Extension Education Council where required;

(ix) to direct the form and use of the common seal of the University;

(x) to appoint such committees and bodies as it may deem necessary and set down the terms of reference thereof in accordance with the provisions of this Act and the Statutes;

(xi) to consider and approve the establishment of a new Department, Centre, Research Station or sub-station or abolition of anyone thereof or reconstitution of Department, Research Station, sub-station or center on the recommendation of the Academic Council;

(xii) to consider and approve establishment of a new college or faculty or amalgamation of two or more colleges or faculties into a single college or faculty or closing down of college or faculty or reconstitution of any of the existing faculties on the recommendation of the Academic Council;

(xiii) to create teaching and non-teaching posts with approval of the State Government;

(xiv) to approve the recommendations for appointment of officers, teachers and other employees of the University of the rank of Assistant Professor and above, in the prescribed manner;

(xv) To consider and approve of any of the board item by circulation under emergency situation.

(i) The Vice-Chancellor - Chairperson;

(ii) The Directors of Research and Extension Education;

(iii) Deans of constituent colleges;

(iv) Two University Heads of the Department nominated by the Vice-Chancellor on rotational basis;

(v) One Teacher of professor rank to be nominated by the Vice-Chancellor on rotational basis;

(vi) One eminent Horticultural Educationist from outside the University nominated by the Vice-Chancellor;

(vii) Registrar;

(viii) Director of Horticulture or his nominee not below the rank of Joint Director, Government of Karnataka, Bangalore;

(ix) One representative of affiliated college not below the rank of Professor nominated by the Vice Chancellor;

(x) The Director of Education - Member Secretary.

(i) to advise the Board and Vice-Chancellor on all academic matters including the control and management of libraries;

(ii) to make recommendations for the institution of Professorships, Associate Professorships, Assistant Professorships and other posts including posts in research and extension education and in regard to the duties thereof;

(iii) to make recommendations for the establishment/amalgamation/abolition of faculty, college, departments of teaching, research and extension education;

(iv) to make regulation regarding admission of students to the university and determine the number of students to be admitted;

(v) to make regulations relating to courses of study leading to degrees, diplomas and certificate courses;

(vi) to make regulations relating to the conduct of examinations and to maintain and improve standard of education;

(vii) to make recommendations to the Board regarding conferment of honorary degree;

(viii) to make recommendations regarding the qualifications to be prescribed for teachers and service personnel in the University;

(ix) to consider and approve Memorandum of Understanding and Memorandum of Agreement with educational, research, corporate and other institutions;

(x) to exercise such other powers and perform such other functions as may be conferred or imposed on it under the provisions of this Act, by the Board or the Vice-Chancellor.

(i) The Vice-Chancellor-Chairperson;

(ii) The Director of Horticulture,

(iii) The Director of Agricultural Marketing, or his nominee not below the rank of Joint Director, Government of Karnataka;

(iv) The Director of Agriculture, or his nominee not below the rank of Joint Director, Government of Karnataka;

(v) The Director of Watershed Management, or his nominee not below the rank of Joint Director, Government of Karnataka;

(vi) The Chief Conservator of Forest, Research & Training, Government of Karnataka;

(vii) All the Directors of University;

(viii) All Deans;

(ix) All Associate Directors of Research and Associate Directors of Extension;

(x) Two progressive farmers having specialization in horticulture nominated by the Vice-Chancellor to avail the benefit of their specialized knowledge and experience;

(xi) One Horticulture Scientist of eminence from outside the State Horticultural Universities or from Indian Institute of Science or ICAR institutes nominated by the Vice-Chancellor in respect of any meeting for availing the benefit of their specialized knowledge;

(xii) One Agro-Industrialist nominated by the Vice-Chancellor in respect of any meeting for availing the benefit of their specialized knowledge of subjects on the agenda of such meeting;

(xiii) General Manager or Head, Safal Market Unit, Bangalore (Mother Dairy Food Process Ltd);

(xiv) The Director, Indian Institute of Horticultural Research, Bangalore or his nominee;

(xv) The Director, Central Food Technology Research Institute, Mysore or his nominee;

(xvi) Managing Director, Karnataka State Agricultural Produce Processing and Export Corporation Limited (KAPPEC) or his nominee, Bangalore;

(xvii) Managing Director, Horticulture Produce growers Co-operative Marketing Society;

(xviii) Registrar;

(xix) One Dean/Principal of affiliated college to be nominated by the Vice-Chancellor;

(xx) Director of Research - Member Secretary

(i) Research programmes and projects undertaken or to be undertaken by the various University units in the field of Horticulture and other allied Sciences with a view to promote effective co-ordination;

(ii) Physical, fiscal and administrative facilities required for implementing research projects;

(iii) Orienting research to meet the needs of the farmers and other stakeholders;

(iv) Integration of research, extension, teaching and participation of research workers in teaching and extension education programme;

(v) Foster and Co-ordinate public - private partnership in research;

(vi) any other matter pertaining to research programmes which may be referred to it by the Vice-Chancellor or the Board or any other authority of the University.

(i) Vice-Chancellor - Chairperson;

(ii) The Director of Horticulture, Government of Karnataka or his nominee not below the rank of Joint Director;

(iii) The Director of Agriculture, Government of Karnataka or his nominee not below the rank of Joint Director;

(iv) The Director of Agricultural Marketing, Government of Karnataka or his nominee not below the rank of Joint Director;

(v) The Director of Women & Child Welfare, Government of Karnataka;

(vi) The Chief Conservator of Forest, Social Forestry Government of Karnataka;

(vii) The Director or his nominee, Indian Institute of Horticultural Research, Bangalore;

(viii) The Director or his nominee, Central Food Technology Research Institute, Mysore or his nominee;

(ix) Managing Director, Karnataka State Agricultural Produce Processing and Export Corporation Limited, Bangalore;

(x) General Manager/Head, Safal Market Unit (Mother Diary Food Process Ltd), Bangalore;

(xi) The Director of Watershed, Government of Karnataka;

(xii) All Directors and Deans of University;

(xiii) The Registrar;

(xiv) All Associate Directors of Research and Associate Directors of Extension;

(xv) All University Heads of the Departments;

(xvi) Two progressive farmers having specialization in Horticulture and allied branches nominated by the Vice-Chancellor to avail the benefit of their specialized knowledge and experience;

(xvii) One extension educationist of eminence from outside the University nominated by the Vice-Chancellor in respect of any meeting for availing the benefit of their specialized knowledge of subjects on the agenda of such meeting;

(xviii) One Agro-Industrialist nominated by the Vice-Chancellor in respect of any meeting for availing the benefit of their specialized knowledge of subjects on the agenda of such meeting;

(xix) Managing Director, Horticulture Produce growers Co-operative Marketing Society;

(xx) One representative from any one reputed NGO related to Horticulture to be nominated by the vice chancellor;

(xxi) As per request of the Vice-chancellor not more than one representative of the following organizations, limited to five members in all,-

(a) The Rural Development and Panchayat Raj Department, Government of Karnataka.

(b) Co-operation Department, Government of Karnataka.

(c) Water Resources Department, Government of Karnataka.

(d) Fertilizer Corporation of India.

(e) National Seeds Corporation;

(f) Any other Agro-Industry or Agro-Service Organization/Seed companies.

(g) Karnataka State Seeds Corporation.

(h) Karnataka State Seed Certification Agency.

(xxii) Director of Extension - Member Secretary.

(i) the Extension Education Programmes and Projects of the University;

(ii) co-ordination of Extension Education activities for improvement of Horticulture and allied branches and for the development of rural Communities;

(iii) development of farmers Education and Training and Advisory Services;

(iv) identification and resolution of field problems and transmission of information;

(v) methodology of Extension Education;

(vi) evaluation of the Horticulture/Thotagarike Vignana Kendra/Extension education unit functions;

(vii) Any other matter referred to it by the Vice-Chancellor or Board or any other authority of the University.

(i) The Director of Education - Chairperson;

(ii) Deans of all constituent colleges;

(iii) One representative of affiliated college not below the rank of Professor nominated by the Vice Chancellor;

(iv) Director of Research and Director of Extension;

(v) The Registrar;

(vi) The Dean of Student Welfare;

(vii) All University Heads of the department;

(viii) One Professor from each department of the University other than the head of the department nominated by the chairperson for a period of two years on rotational basis;

(ix) Five teachers in the cadre of Associate Professor nominated by the chairperson for a period of two years on rotational basis;

(x) Five teachers in the cadre of Assistant Professor nominated by the chairperson for a period of two years on rotational basis;

(xi) Two professors of eminence from horticulture outside the University nominated by the Chairperson for a period of two years;

(xii) A Dean of the college nominated by the Vice Chancellor of the University shall act as Member Secretary.

(i) To review under graduate teaching programme and suggest improvements thereof;

(ii) To consider the recommendations of the committee of courses, curricula or similar body, as constituted by the Board of Studies and to place the same before the Academic Council for consideration and approval;

(iii) To discharge such other functions as may be assigned to it by the Academic Council or Vice-Chancellor.

(i) Director of Education - Chairperson;

(ii) Deans of constituent colleges;

(iii) Director Research and Director of Extension;

(iv) Registrar;

(v) Dean of Student Welfare;

(vi) All University Heads of Departments of the University;

(vii) Ten post graduate teachers in the cadre of Professor nominated by the Chairperson for a period of two years in rotational basis;

(viii) Ten Post-Graduate teachers in the cadre of Associate Professor nominated by the chairperson for a period of two years on rotational basis;

(ix) Ten Post-Graduate teachers in the cadre of Assistant Professor nominated by the chairperson for a period of two years on rotational basis;

(x) Two professors of eminence from outside the University nominated for a period of two years by the Chairperson;

(xi) Dean Post Graduate Studies shall act as the Member Secretary.

(i) To review the post graduate and diploma teaching programmes and suggest improvements thereof;

(ii) To consider the recommendations of the committee of courses, curricula or similar body, as constituted by the Board of Studies and to place the same before the Academic Council for consideration and approval;

(iii) To discharge such other functions as may be assigned to it by the Academic Council or Vice-Chancellor.

Chapter-IV

Officers of the University

(1) The Chancellor

(2) Pro-Chancellor

(3) The Vice-Chancellor

(4) The Directors

(5) The Deans

(6) The Registrar

(7) Dean of Student Welfare

(8) The University Librarian

(9) Such other persons in the service of the University as may be declared by the Statutes to be the Officers of the University

(10) The Comptroller

(i) Director General, ICAR

(ii) Chairman, UGC or his nominee

(iii) One nominee of the Chancellor

(iv) One nominee of the State Government

(b) He shall be responsible for maintaining permanent records of the Academic Council, Board of studies, Under Graduate and Post Graduate Studies and maintaining students' discipline.

(c) He shall function as Member Secretary of the Academic Council and Chairman of Board of Studies for under graduate and post graduate programs.

(d) He shall coordinate and review all research and extension programs in the University.

(e) He shall oversee the activities of communication centre and University Publications.

(b) He shall plan and organize students' extra-curricular activities such as sports, cultural and other recreational activities, National Cadet Corps, NSS and communication skill improvement and other allied activities at University level.

(c) He shall assist the Deans in supervision and management of students' hostel, cafeteria and conduct of sports and cultural events.

(d) He shall supervise medical and health services and other welfare measures of students in the University.

(b) He shall be Ex-officio member secretary of the Board of Management, Academic Council and shall be permanent invitee of all councils;

(c) He shall be responsible for the due custody of records and common seal of the University;

(d) He shall be responsible for human resource development and general administration in the University as prescribed.

(b) The tenure of appointment of the Comptroller shall be four years.

(c) The Comptroller shall, subject to the control of the Finance Committee, exercise such powers and perform such functions as may be prescribed by the Statutes and the Regulations or as may be required from time to time by the Vice-Chancellor or the Registrar. He shall be ex-officio Member of the Academic Council, and the ex-officio Member Secretary of the Finance Committee.

Chapter V

Education, Research and Extension

Chapter-VI

Funds and Accounts

(a) Its income from fees, endowments and grants if any, and income from properties of the University including hostel, experimental stations and farms;

(b) Contribution or grants made by the Government on such conditions as are consistent with the provisions of this Act;

(c) Other contributions, grants, donations benefictions, loans and other receipts.

(i) A grant not less than the estimated expenditure of pay and allowances of the staff contingencies, supplies and services of the University for proper functioning of University;

(ii) A grant to meet such additional items of expenditure recurring and non-recurring as the State Government may deem necessary for the proper functioning of the University.

(i) The Vice-Chancellor - Chairperson;

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

(iii) The Principal Secretary or Secretary to Government, Horticulture Department his nominee not below the rank of a Deputy Secretary;

(iv) One member of the Board of Management nominated by Vice-Chancellor;

(v) Registrar;

(vi) The Comptroller - Member Secretary.

(i) To examine the annual accounts and budget estimates of the University and to advice the Board thereon;

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

(iii) To make recommendations to the Board on all matters relating to the finances of the University;

(iv) To make recommendation to the Board on observing utmost economy, bringing out austerity measures and suggesting curbs on wasteful expenditure;

(v) To make suitable recommendations to the Board for cost recovery mechanism for both research and teaching to further improve the financial strength of the University.

Chapter-VII

Affiliation of Colleges and Recognition of Institutions

(i) that it will supply a need in the locality, having regard to the type of education intended to be provided by the college, the existing provision for the same type of education made by other colleges in the neighbourhood and the suitability of the locality where the college is to be established;

(ii) that it is to be under the management of a regularly constituted governing body;

(iii) that the strength and qualifications of the teaching staff and the conditions governing their tenure of office are such as to make due provision for the courses of instruction, teaching or training to be undertaken by the college;

(iv) that the infra-structures including the buildings in which the college is to be located are suitable and that provision shall be made in conformity with the statutes and regulations for the residence in the college or in lodgings approved by the college, for students not residing with their parents or guardians and for the supervision and welfare of students;

(v) that due provision has been made for a library and other service centers;

(vi) that where affiliation is sought in any branch of experimental science, that arrangements have been or will be made, within a stipulated time, in conformity with the Statutes, and Regulations for imparting instruction in the branch of science in a properly equipped laboratory or museum, experimental fields;

(vii) that as far as circumstances may permit, due provision shall be made for the residence of the principal and members of the teaching staff in or near the college or the place provided for the residence of students;

(viii) that the financial resources of the college are such as to make due provision for its continued maintenance and efficient working; and

(ix) that rules fixing the fees if any to be paid by the students have been framed.

Chapter-VIII

Statutes and Regulations

(1) Constitution, powers and duties of the Authorities;

(2) Creation, composition and functions of other bodies or committees, necessary or desirable for improving the academic life of the University;

(3) Designations, powers, functions, duties, manner of appointment and selections and terms and conditions of service of the Officers of the University other than the Vice-Chancellor;

(4) Classification, qualification and manner of appointment terms and conditions of service and powers and duties of teachers and other employees of the University;

(5) Establishment, amalgamation, sub-division or abolition of faculties, Departments, Research Stations, Centres or other units of the Universities;

(6) Establishment of pension and insurance schemes for the benefit of officers, teachers and other employees of the University and the rules, terms and conditions of such schemes;

(7) Holding of convocations to confer degree and diplomas;

(8) Conferment and withdrawal of honorary degrees and academic distinctions;

(9) Conditions of service, remunerations and allowances including traveling and daily allowances to be paid to officers, teachers and other persons employed under the University;

(10) Conditions and mode of appointment and the duties of examining bodies and examiners;

(11) Management of colleges, Centres, Divisions, Departments, Zonal and Regional Stations, Thotagarike Vignana Kendras or other Institutions founded or maintained by the University;

(12) Constitution of Selection Committees for appointment of officers, teachers and other employees of the University;

(13) All other matters, which by this Act are to be provided by the Statutes.

(a) Laying down the procedure for their meetings and the number of members required to form the quorum;

(b) Providing for matters which by this Act or the Statutes are to be regulated by Regulations;

(c) Providing for any other matters solely concerning the authority and not provided for by this Act and Statutes.

(a) holding of convocations to confer degrees and diplomas;

(b) conferment of honorary degrees, academic distinctions and withdrawal of degrees;

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

(d) Institution of fellowships, scholarships, stipend, bursaries, medals and prizes and the conditions of award thereof;

(e) Entrance or admission of the students of the University and their enrollment and continuance as such and the conditions and procedures for dropping students from enrollment;

(f) Fees which may be charged by the University;

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

(h) Conditions under which students shall be admitted to the degrees, diplomas or other courses and examinations of the University and eligibility for the award of degrees and diplomas;

(i) Conditions for conferment of degrees and other academic distinctions;

(j) Maintenance of discipline among the students of the University;

(k) Special arrangements, if any, which may be made for residence, discipline and teaching of women students and the provision of special courses of study for women;

(l) Conditions of residence of students of the University and levy of fees for residence in hostels;

(m) Recognition and management of hostels maintained by the University.

Chapter-IX

Miscellaneous

(i) of any vacancy or defect in the constitution of any Authority; or

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

Schedule

[see section 2(30)]

1. College of Horticulture, Mudigere

2. Zonal Agricultural Research Station, Mudigere except areas of Rice Research and KVK.

3. Coconut Research Station, Arsikere,

4. Zonal Agricultural Research Station, Hiriyur except area of KVK

5. Cashew Research Station, Ullal

6. Areca Research Station, Sibinegere, Horticulture Farm Thirthahalli.

1. Kittur Rani Channamma College of Horticulture, Arabhavi

2. Horticulture Research Station, Kanabargi

3. Horticulture Research Station, Kumbapur

4. Horticulture Research Station, Tidagundi

5. Pepper Research Station, Sirsi

6. Chilli Research Station, Devihosur except area of maize

7. Bidar Horticulture College would function at Janawada Research Center till new area is acquired and infrastructure is established.

8. Bagalkot Horticulture College.