Bare Acts Live

The Bodoland University Act, 2009

(Assam Act No. 11 of 2009)

ner634

(a) "Affiliated College" means a college other than a constituent or recognized college, affiliated to the University and includes a college deemed to be affiliated under section 5 ;

(b) "Affiliated Institution" means an institution other than a constituent College or a recognized institution, affiliated to the University and includes an institution deemed to be affiliated under section 5;

(c) "Board of Studies" means a Board of Studies constituted under section 25;

(d) "Constituent College" means a college established, maintained or managed by the University;

(e) "Constituent Institution" means an institution, other than a college established, maintained or managed by the University;

(f) "Court" means the Court constituted under section 15;

(g) "Department" means a department of the University and designated as such by it, with reference to a subject or group of subjects of study in the University;

(h) "Executive Council" and "Academic Council" mean the Executive Council and the Academic Council constituted under section 17 and 19 respectively;

(i) "Finance Committee" means the Finance Committee constituted under section 27;

(j) "Government College" means a college maintained and managed by the State or Central Government;

(k) "Hall" means a unit of residence of the students maintained or recognized by the University at which provision is made for imparting tutorial and other supplementary instructions;

(l) "Head of Department" means Teacher-in-charge of a department and designated as such by the university and includes any other person designated as such by the University;

(m) "Hostel" means a unit of residence of students maintained or recognized by the University, other than a hall;

(n) "Post-graduate Board" and "Under-graduate Board" mean the Post graduate Board and the Under-graduate Board constituted under section 21 and 23 respectively;

(o) "Principal" means the Head of a teaching staff of a constituent, affiliated or recognized college;

(p) "Recognized College" means a college other than a constituent college, or affiliated college recognized by the University and includes a college deemed to be recognized under section 5;

(q) "Recognized Institution" means an institution other than a constituent or affiliated institution recognized by the University and includes an institution deemed to be recognized under section 5;

(r) "Selection Committee" means the Selection Committee constituted under section 29;

(s) "State Government" means the Government of Assam;

(t) "Statutes", "Ordinance" and "Regulations" means, respectively, the Statutes, Ordinances, and the Regulations of the University made under this Act;

(u) "Teacher" means a Professor, a Reader or a Lecturer of the University or a college whether constituent or affiliated, or any other person imparting instructions or guiding research and designated as a teacher by the University and includes a person recognized as a teacher by the university; and

(v) "University" means the Bodoland University as constituted under this Act;

(i) to provide for instruction (including correspondence courses) and research in the humanities, science and technology, education, medicine and other professional subjects and in other spheres of learning and knowledge of a standard and thoroughness required and expected of a university of the highest standing, and to secure the advancement, diffusion and extension of knowledge in all spheres of learning;

(ii) to establish within the University area or outside that area such field stations and specialized laboratories and such other units for research and instruction as are necessary for the furtherance of its objects;

(iii) to organize and to undertake extramural teaching and extension services;

(iv) to hold examinations and to grant and confer degrees, diplomas, certificates or other academic distinctions and to deprive of any degrees, diplomas, certificate or distinctions granted to or conferred upon them by the University for good and sufficient cause;

(v) to create such teaching, administrative and other post as the University may deem necessary from time to time and to make appointments thereto. All posts shall, however be created only with the prior approval of the Government;

(vi) to appoint or recognize persons as Professors, Readers' or Lecturers or otherwise as Teachers of the University;

(vii) to institute and award fellowships, scholarships, exhibitions and prizes;

(viii) to establish and maintain colleges and halls, to recognize and supervise colleges and halls not maintained by the University and other accommodation for students, and to withdraw any such recognition;

(ix) to regulate and enforce discipline among students and employees of the University and to take such disciplinary measures in this regard as may be deemed necessary;

(x) to make arrangements of promoting health and general welfare of students of the University;

(xi) to determine and provide for examinations for admission into the University;

(xii) to affiliate with it or admit to any of its privileges or to recognize for any purpose either in whole or in part, any college or institution or members or student thereof, on such terms and conditions as may from time to time, be prescribed, and to withdraw such affiliation, privileges and recognition;

(xiii) to co-operate with any other University, Authority or Association or any other Public or Private Body having in view the promotion of purposes and objects similar to those of the University or appoint one or more representatives of the University to act upon any such Body, Authority or Association for such purposes as may be agreed upon, on such terms and conditions as may, from time to time, be prescribed;

(xiv) to enter into any agreement for the incorporation in the University of any other institution and for taking over its rights, properties and liabilities and for any other purposes not repugnant to this Act;

(xv) demand and receive payment of such fees and other charges as may be prescribed from time to time;

(xvi) to acquire, hold, manage and dispose of any property movable or immovable, including trust or endowed property within or outside the University area, for the purposes or objects of the University, and to invest any funds representing such property in such manner as the University thinks fit;

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

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

(i) the Chancellor;

(ii) the Vice-Chancellor;

(iii) the Rector;

(iv) the Registrar; and

(v) such other persons in the service of the University as may be declared by the statutes to be the officers of the University.

(a) to be the custodian of the records, the common seal of the University and such other properties of the University as the Executive Council shall commit to his charge;

(b) to conduct the official correspondence of the Court, the Executive Council, the Academic Council, the Post-Graduate Board, the under-Graduate Board, the Finance Committee and the Selection Committee;

(c) to issue all notices convening meeting of all Authorities and Committees of which he is the Secretary, to keep minutes of meeting of all such Authorities and Committees.

(d) to arrange for, superintend and conduct all examinations held by the University, as directed by the Examination Board;

(e) to sign and to verify all contracts and agreements made on behalf of the University;

(f) to exercise general supervision over the funds of the University and to advise the Executive Council and the Finance Committee in regard to the financial policy of the University;

(g) to manage, subject to the control of the Executive Council, the property and the investments of the University;

(h) to prepare and to present to the Executive Council, the annual report of the working of the University, the annual statement of accounts and the budget of the University for the next financial year, and to maintain properly the accounts of the University;

(i) to receive payment of all fees and charges payable to the University;

(j) to perform such other work as may, from time to time, be assigned to him by the Executive Council, or the Vice-Chancellor, and

(k) to make appointments to ministerial and Grade. IV posts of the University.

(i) the Court;

(ii) the Executive Council;

(iii) the Academic Council;

(iv) the Post- Graduate Board;

(v) the Under-Graduate Board;

(vi) the Board of studies;

(vii) the Finance Committee;

(viii) the Selection Committee; and

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

A - Ex-officio Members

(i) the Chancellor;

(ii) the Vice-Chancellor;

(iii) the Rector;

(iv) the Registrar;

(v) the Secretary, to the Government of Assam in the Higher Education Department;

(vi) the Director of Higher Education, Assam;

(vii) the Director of Medical Education, Assam;

(viii) the Director of Technical Education, Assam;

(ix) the Secretary, Education of any other State to which the jurisdiction of the University may extend;

(x) the Director of Higher Education of any other State or States, to which the jurisdiction of the University may extend;

(xi) the Principals of Jorhat Engineering College and Assam Medical College;

(xii) the Vice-Chancellor of the Gauhati University and Dibrugarh University;

(xiii) one-third of the principals of Degree Colleges affiliated to the University at a time by election from amongst themselves and shall retire after every three years in the manner prescribed by the Statutes;

(xiv) ten Heads of Departments and Professors of the University being allotted faculty-wise by rotation to be decided by the Executive Council;

B - Other Members

(xv) persons not exceeding ten in number, nominated by the Chancellor from among the donors, each of whom has contributed a sum of rupees five lakhs or more to the University;

(xvi) seven persons elected by the members of the Assam Legislative Assembly from among themselves;

(xvii) two members of the Board of Secondary Education, Assam, elected by the aforesaid Board;

(xviii) ten persons to be elected by the teachers, other than the heads of Departments and Professors of the Departments of the University and the principals of the constituent and affiliated Degree Colleges from among themselves;

(xix) ten persons distinguished in Literature, Law, Medicine, Engineering, Technology, Industry, Commerce -and Public life nominated by the Chancellor;

(xx) two persons to be nominated by the Chancellor from amongst those whose interests are not otherwise represented;

(xxi) (a) seven representatives to be elected by the post-graduate Students from amongst themselves:

(b) two representatives to be elected by the Law Students of the University from amongst themselves;

(xxii) two Registered Graduates to be elected by the Registered Graduates of the University who are not employee of the University or the affiliated colleges.

(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 such policies, programmes, works and other affairs,

(b) to consider the annual report, the annual statement of accounts, the audit report and the budget of the University for the next financial year,

(c) to approve the budget, with modification, if any, to express its views on the annual report, the statement of accounts and the audit report and to suggest such measures as it may deem proper on the matters covered by them,

(d) to approve with or without modifications, the Statutes submitted by the Executive Council:

(i) the Vice-Chancellor;

(ii) the Rector;

(iii) the Director of Higher Education, Assam;

(iv) the Director of Technical Education, Assam;

(v) the Director of Medical Education, Assam;

(vi) the Chairman, Board of Secondary Education, Assam;

(vii) two Heads of Departments of the departments of the University who are professors, to be chosen by the Vice-Chancellor by rotation for a period of three years according to seniority;

(viii) two Principals of Non-Government affiliated Degree Colleges to be elected

(ix) one Principal of Government Degree Colleges to elected from amongst themselves;

(x) four members of the court, other than the employees of the University or affiliated or recognized Degree Colleges or institutions elected by the court at its Annual General Meeting;

(xi) two persons, of whom at least one shall be woman, nominated by the Chancellor;

(xii) two persons nominated by the State Government of Assam;

(xiii) one Dean of Faculty to be chosen by the Vice-Chancellor from the Deans of Faculties of the University for a period of three years by rotation according to seniority.

[(xiv) Principal Secretary, Bodoland Territorial Council and Director of Eduction, Bodoland Territorial Council who shall be the representative of the Bodoland Territorial Council Assam.]

(a) to institute and confer degrees, titles, diplomas, certificates and other academic distinctions to be conferred on the basis of Examinations and to withdraw any such degree, title, diploma, certificate or other academic distinctions previously conferred, after considering the recommendations, of the Post-Graduate Board, and the under-graduate Board, as the case may be;

(b) to institute and confer honorary degrees or other academic distinctions and to withdraw such degrees or academic distinctions previously conferred after considering the recommendations of the Post-Graduate Board and the Under-Graduate Board, as the case may be;

(c) to institute fellowship, scholarships, prizes and other awards and to withdraw any such fellowship, scholarship, prize or other award previously awarded, after taking into consideration the recommendations of the Post-Graduate and the Under-Graduate Board, as the case may be;

(d) to institute professorships, readerships, lecturerships and other posts of teachers required by the University and to recognize persons as teachers of the University, after taking into consideration the recommendations of the Post-Graduate Board and the Under-Graduate Board, as the case may be;

(e) to create administrative, ministerial and other posts, as may be necessary;

(f) to appoint from time to time, the officers and teachers of the University, the Principals and Teachers of constituent colleges; the Librarian of the University library and the holders of the administrative posts of the University, after considering the recommendations of the Selection Committee and other committees, as the case may be constituted for the purpose;

(g) to make provision for the emoluments, duties, and terms and conditions of service of the teachers of the University and the employees of the constituent colleges after taking into consideration the recommendations of the Post-Graduate Board and he Under-Graduate Board in this regard as the case may be;

(h) to establish, maintain and manage colleges, institutions, departments, laboratories, museums, halls and hostels;

(i) to affiliate colleges and institutions not established, maintained or managed by the University and withdraw such affiliations;

(i) to constitute an examination Committee and to arrange for holding of conduction and publishing the results of University Examinations. The constitution, powers and duties of the Examination Committee will be determined by an Ordinance;

(k) to recognize libraries, laboratories, museums, halls and hostels not established, maintained or managed by the University and to withdraw such recognition;

(l) to determine the form and to regulate the use of the common seal of the University;

(m) to take, receive purchase or sold property movable or immovable, and to grant, demise, alienate, transfer or otherwise dispose of or administer or manage any such property for the purpose of the University under this Act;

(n) to place before the Court, the Annual Report of the working of the University, the Annual Statement of Account, the Budget of the University for next financial year, the audit report on the annual statement of account together with the views of the Executive Council upon them for consideration and necessary action:

(o) to make allocations of funds to different bodies after considering the recommendations of the Post-Graduate Board and the Under-Graduate Board in this regard, as the case may be; and

(p) to exercise all other powers of the University for exercise of which no specific provision has been made in this Act or in the Statutes.

(1) the Vice-Chancellor;

(2) the Rector;

(3) all professors and Heads of Departments of the University departments and principals of the constituent colleges;

(4) ten teachers of the affiliated degree colleges representing different subjects to be elected from amongst themselves:

(5) The Principals of the Engineering, Medical Colleges lying within the territorial limits of the University;

(6) six Professors nominated by the Vice-Chancellor from the professional colleges to be specified by the Statute;

(7) six persons, who may or may not be teachers, nominated by the Vice-Chancellor;

(8) the Director of Higher Education, Assam;

(9) the Director of Medical Education, Assam;

(10) the Director of Health Services, Assam;

(11) one Education Officer of the Board of Secondary Education, Assam, to be nominated by the Chairman of the aforesaid Board;

(12) the Director of Technical Education, Assam.

(a) to determine and specify from time to time the branches of study in which provisions for instructions, research and for advancement and dissemination of knowledge are to be made;

(b) to approve, and when necessary revise, with or without modifications, the pattern of courses and the examinations to be held, after considering the recommendations of the Examination Committee, the Post-Graduate Board and the Under-Graduate Board, as the case may be;

(c) to approve the conditions for admission of students to Post-Graduate and Under Graduate courses, with or without modifications after considering the recommendations of the Post-Graduate Board and the Under-Graduate Board, as the case may be;

(d) to supervise the University library;

(e) to give such directions and to suggest such measures, as it may think fit, to the post-Graduate Board, the Under-Graduate Board, and the Board of Studies, on any matter affecting the academic work of the University, to consider the views expressed by the said Boards on the measures suggested and to take such decisions as it may think fit;

(f) to receive the proceedings of the meeting of the Post-Graduate Board, the Under-Graduate Board and the Examination Committee and to make such recommendations to the Boards or Committee concerned thereon, as it may think fit.

(1) the Vice-Chancellor;

(2) the Rector;

(3) six persons from amongst the Professors and heads of Departments of Post-Graduate Departments of the University and the heads of Department of the constituent colleges elected by the Academic Council;

(4) two members of the Academic Council who are not Professors or Heads of Department of the University, or of Constituent Colleges, elected by the Academic Council;

(5) four persons who may or may not be professors of the University to be nominated by the Vice-Chancellor; and

(6) one member of Examination Committee to be nominated by the Vice-Chancellor.

(a) to recommend to the Academic Council, the pattern of post-graduate courses, the examinations to be held for such courses, and for their revision;

(b) to approve the curricula and syllabi for the Post-graduate courses and to modify them when necessary, after considering the recommendations of the Boards of Studies;

(c) to recommend to the Executive Council for the institution and award of fellowships, scholarships, prizes, honorary degrees and other awards or other academic distinctions and for the institution and conferring of degrees, diplomas, titles, certificates and other academic distinctions in the Post-graduate courses on the basis of examinations and for the withdrawal thereof;

(d) to make recommendations to the Executive Council for the institution of Professorships, Readerships, Lecturer-ships, or other posts of teachers required for the Post-graduate courses and for the recognition of persons as teachers of the University for such courses, and regarding their emoluments duties, and terms and conditions of their services;

(e) to recommend to the Academic Council the conditions for the admission of students to Post-graduate courses, and to make regulations for their attendance and progress;

(f) to make Regulations in regard to the residence, discipline of students in the departments and the constituent colleges, and institutions imparting Post-graduate courses and for the promotion of their health and welfare;

(g) to make recommendations to the Executive Council regarding the allocation of funds to the Post-Graduate Departments and constituent colleges and institutions engaged in instruction in Post-graduate courses or research, and to the libraries, laboratories, museums established by the University;

(h) to review the works of the Post-graduate Departments and colleges and institutions engaged in instruction in Post-graduate courses and research and to call for report thereon, and to take all steps necessary for the improvement of standard of research and teaching and other affairs therein;

(i) to consider the measures suggested by Academic Council on any matter affecting the academic work of the University and to express its views on them, to consider any matter referred to it by the Executive Council or the Academic Council and to submit reports thereon to the Executive Council or the Academic Council, as the case may be;

(j) to approve the panels of the examiners for Post-Graduate Examinations, with or without modifications, after considering the recommendations of the Boards of Studies and to modify the same at any time after consultation with the Boards of Studies concerned;

(k) to promote research within the University and to make regulations governing research degrees; and

(l) to appoint committees, and to fix their terms of reference, in regard to any matter within the jurisdiction of the Post-Graduate Board.

(1) the Vice-Chancellor;

(2) the Rector;

(3) three persons from among the professors and the Heads of Departments of the Department of the University and of the Constituent Colleges elected by the Academic Council;

(4) six Principals, including at least three from professional colleges, elected by the Academic Council from amongst its own members;

(5) three persons who may or may not be members of the Academic Council, nominated by the Vice-Chancellor;

(6) ten persons to be elected from amongst the teachers of affiliated colleges; and

(7) one member of the Examination Committee to be nominated by the Vice-Chancellor.

(a) to recommend to the Academic Council the pattern of courses and examinations for the Under-Graduate courses and the revision thereof;

(b) to make recommendations to the Executive Council for the institutions of professorships, readerships, lecturerships or other-posts of teachers required for the Under-Graduate courses in the University and the constituent colleges and for the recognition of persons as teachers of the University for such courses and regarding their emoluments, duties and terms and conditions of services;

(c) to make recommendation to the Executive Council for the award of scholarships, prizes and other awards and for the conferment of degrees, diplomas, titles, certificates and other academic distinction in the Under-Graduate Courses;

(d) to approve the curricula and syllabi for the Under-Graduate courses and to modify them when necessary after considering the recommendations of the Boards of Studies concerned;

(e) to make recommendations to the Executive Council regarding the allocation of funds to the constituent colleges and institutions and to the departments imparting instructions in Under-Graduate courses;

(f) to review the work of the under-graduate departments and colleges and institutions imparting instructions in Under-Graduate courses, to call for reports thereon and to take steps necessary for the improvement of the standard of teaching and other affairs therein;

(g) to recommend to the Academic Council the conditions for the admission of students to Under-Graduate courses and to make Regulations for their attendance and progress;

(h) to approve the panels of examiners for Under-Graduate examinations, with or without modifications, after considering the recommendations of the Board of Studies and to modify the same at any time after consultation with the Board of Studies;

(i) to make Regulations in regard to the residence, health and discipline of the students in Under-Graduate courses;

(j) to consider the measures suggested by the Academic Council on any matter affecting the Academic work of the University and to express its views on them, to consider any matter referred to it by the Executive Council or the Academic Council and to submit report thereon to the Executive Council or the Academic Council, as the case may be; and

(k) to appoint Committees, and to fix their terms of reference, in regard to any matter within the jurisdiction of the Under-Graduate Board.

(i) Chairman - A Professor or Head of Department of the University in the branch concerned, nominated by the Vice-Chancellor;

(ii) three persons with qualifications in the branch of study elected by the Academic Council;

(iii) one expert consultant, not connected with the University nominated by the Chairman with approval of the Vice-Chancellor;

(a) to make recommendations to the Post-Graduate or the Under-Graduate Board, as the case may be, about the pattern of courses, curricula and syllabi to be laid down for different courses and the examinations to be held for such courses and to make recommendations for revision of courses, syllabi, curricula and examinations in so far as they relate to the field of the particular branch of study;

(b) to prepare, and when necessary revise, the panels of examiners f 47 the different examinations, for submission to the Examination Committee; and

(c) to consider any other matter referred to it by the Post-Graduate or Under-Graduate Board, the Academic Council or the Executive Council, as the case may be, and to submit a report to the authority concerned upon the matter so referred;

(i) the Vice-Chancellor, as the President;

(ii) two members elected by the Court from amongst its members;

(iii) two members elected by the Executive Council from amongst its members; and

(iv) two members to be nominated by the State Government, one from the Finance and the other from the Education Department.

(i) to examine the annual budget estimates and to give advice and suggestions to the Executive Council thereon;

(ii) to make recommendations to the Executive Council relating to the Finance of the University;

(iii) to examine every proposal for new expenditure involving a sum of money exceeding rupees ten thousand and to advise the Executive Council thereon;

(iv) to review the financial position of the University periodically;

(v) to suggest in general the means for the improvement of the financial position of the University;

(vi) to consider and recommend revision of grades of pay and the grades of pay of new posts to the Executive Council; and

(vii) to deal with such other matters relating to the financial matters of the University as may be prescribed by the Statutes and the Ordinances.

(i) the Vice-Chancellor as Chairman of the Selection Committee;

(ii) three persons, not holding any office of profit under the University - one to be nominated by the Chancellor, one to be nominated by the State Government and other to be nominated by the Executive Council;

(iii) the Registrar shall be the Member-Secretary of the Selection Committee, except for the Selection Committee for the appointment of Registrar in which case the Vice-Chancellor shall nominate one person as Member-Secretary in consultation with the Executive Council;

(b) In making recommendations for the appointment of Professors of the University, the Selection Committee shall co-opt the Head of Department concerned, if he is a professor, one Professor of the Department to be nominated by the Vice-Chancellor and three persons not in the service of the University to be nominated by the Executive Council out of a panel of not less than five names of persons recommended by the Academic Council, who have special knowledge of the subject for which the Professor is to be selected;

(c) In making recommendations for the appointment of Readers or Lecturers and other teachers of the University the Selection Committee shall co-opt the Head of the Department concerned, one Professor of the Department to be nominated by the Vice-Chancellor and two persons to be nominated by the Executive Council out of a panel of not less than five names of persons recommended by the Academic Council, who have special knowledge or interest in the subject for which the Reader or Lecturer is to be selected:

(d) Where an appointment is to be made to a temporary vacancy of teachers of the University, the appointment shall be made, if the vacancy is for a period of one year or more, on the recommendation of the Selection Committee in accordance with the provision of the preceding sub-sections and no ad-hoc appointment shall be made by the Executive Council.

(i) one Chairman to be nominated by the Vice-Chancellor from amongst the teachers of the University;

(ii) the Director of Students' Welfare, Ex-Officio Treasurer;

(iii) President, Vice-President and Secretary of the University Post-Graduate Students' Union;

(iv) President and Secretary of the University Law Students' Union;

(v) 10 Students from ten affiliated Degree Colleges to be selected by the Executive Council by rotation in the manner to be prescribed by the Statutes;

(vi) one student from each teaching faculty of the University to be elected as prescribed by the Statutes;

(vii) five students one from each of the five activities mentioned below who have shown outstanding performances in the following activities to be nominated by the Vice-Chancellor, namely:-

(1) Games and Sports;

(2) National Service Schemes;

(3) National Cadet Corps;

(4) Cultural activities;

(5) National Discipline Scheme;

(viii) four lady students to be nominated by the Vice-Chancellor;

(ix) the Director of Sports and Physical Education, if any;

(x) the students members of the Students' Advisory Council shall elected from amongst themselves the Secretary of the Council;

(i) to make recommendations to the Executive Council and the Academic Council in the matters affecting the students, corporate life of the University in so far as it concerns the students and the co-curricular and extracurricular activities in the University and the Degree College affiliated to the University;

(ii) all rules affecting study, welfare, sports, literary, management of hostels, Students', home, extension work, social work, Students' health, National Service Scheme, N.C.C., etc. shall be placed before the Students' Advisory Council for its views before any decision is taken by the Executive Council;

(iii) the Vice-Chancellor or any authority of the University may ask for the views of the Students' Advisory Council on any matter concerning the welfare of students;

(iv) the Chairman of the Students' Advisory Council shall be the authority to decide whether a matter does or does not concern the students;

(v) the Students' Advisory Council shall frame its own rules of business and shall submit the same to the Executive Council for consideration and approval;

(i) declaration of persons in the service of the University to be officers of the University;

(ii) appointments, powers, duties and terms and conditions of service of the officers other than the chancellor and of the holders of the other posts of the University in so far as these have not been specifically provide for in this Act;

(iii) establishment and declaration of Authorities of the University;

(iv) constitution, powers and duties of the authorities and Committees of the University of the members thereof, in so far as these have not been specifically provided for in this Act.;

(v) terms and conditions for the institution and award of fellowship, scholarship, prizes, degrees, honorary degrees, titles, diplomas, certificates, other academic distinctions and awards and for their withdrawals;

(vi) the terms and conditions of affiliating colleges and recognized institutions, not established, maintained or managed by the University and the terms and conditions for recognizing libraries, laboratories, museums, halls and hostels, not established or maintained by the University and the conditions for the withdrawal of such affiliation and recognition and matters relating to the privileges to be enjoyed by the such colleges and institutions and other bodies, 1.4, their affiliated or recognized:

(vii) the procedure to be followed in inspections or investigations or caused to be made by the Executive Council into the affairs of Colleges, institutions and other bodies, whether constituent, recognized or affiliated, and the manner in which the Executive Council is to exercise its general control and supervise over them.

(a) admission of students to the departments, colleges, institutions and other bodies whether constituted, affiliated or recognized, and courses of study for all Degrees and Diplomas;

(b) the rules and procedures for holding election to the Court, the Executive Council, Academic Council and other authorities and bodies of the University and for determining the seniority of persons for the purpose of choosing of member by rotation to different authorities of the University;

(c) fees to be charged for different courses of study in the departments and for the admission of students to the examinations conducted by the University;

(d) creation of Provident Fund or other Funds for the benefit of the employees of the University;

(e) exercising Academic control and supervision over colleges, institutions and other bodies whether constituent, affiliated or recognized; and

(f) investigations or enquiries to be made by the Executive Council under this Act.

(a) the procedure to be observed at the meeting of the authority concerned and number of members required to form a quorum;

(b) all matters which are required to be prescribed by the regulations under this Act, Statutes or the Ordinances;

(c) all matters solely concerning the authorities concerned and not otherwise provided for by or under this Act, the Statutes or Ordinances.

(a) that the college shall be under the management of a duly constituted Government Body which shall include at least two representatives of the University and at least three representatives of the teaching staff of the college or institution, as the case may be, including the Principal;

(b) that the land and buildings of the college or institution, as the case may be, and the equipments for teaching therein are adequate and suitable;

(c) that the strength and qualifications of the teaching staff are sufficient for the courses of instruction to be sufficient for the courses of instruction to be imparted in the college or institution and that the tenure of office of the teaching staff is reasonable;

(d) that adequate arrangements will be made for the welfare, discipline and supervision of its students;

(e) that the financial recourses of the college or institution are adequate to make provisions for its continued maintenance and efficient working; and,

(f) that the affiliation of the colleges or institutions having regard to the educational facilities provided by the other colleges or institutions in the same neighbourhood, will not be injurious to the interest of education.

(a) the Court may delegate any of its powers and duties conferred or imposed by this Act to -

(i) the Vice-Chancellor;

(ii) the Executive Council, or

(iii) a committee constituted from among its own members.

(b) the Executive Council may delegate any of its powers or duties conferred or imposed by or under this Act, or

(i) the Vice-Chancellor;

(ii) the Rector;

(iii) the Registrar;

(iv) a committee constituted from among its own members;

(v) the Post-Graduate Board or the Under-Graduate Board; or (vil the Finance Committee.

(c) The Academic Council may delegate any of its powers or duties conferred or imposed by or under this Act to -

(i) the Vice-Chancellor;

(ii) the Rector;

(iii) the Registrar;

(iv) a committee constituted from among its own members;

(v) the Post-Graduate Board or the Under-Graduate Board; or

(vi) any of the Boards of Studies.

(d) The Finance Committee may delegate any of its powers and duties conferred or imposed by or under this Act to - the Vice-Chancellor.