Bare Acts Live

The Kota Open University Act, 1987

Act No. 35 of 1987

RJ590

Chapter-I

Preliminary

(a) "Academic Council" means the Academic Council of the University constituted under section 12;

(b) "Board of Management" means the Board of Management of the University constituted under section 11;

(c) "Distance Education system" means the system of imparting education through correspondence courses, seminars, contact programmes, broadcasting, telecasting or any other means of communication;

(d) "Employee" means any person appointed in or by the University, other than teachers and other members of the academic staff of the university;

(e) "Ordinance" or an "Ordinance of the University" shall mean an Ordinance made under section 17;

(f) "Planning Board" means the planning board constituted under section 14;

(g) "Regional Centre" means a centre established or maintained by the University for co-ordinating or supervising the work of study centres in any region and for performing other functions assigned by the Board of Management;

(h) "Regulations" means the regulations made by any Authority of the University under this Act;

(i) "State" means the State of Rajasthan and "State Government" means the Government of Rajasthan;

(j) "Statutes" mean the Statutes of the University contained in the Schedule as amended from time to time;

(k) "Student" includes a person enrolled for pursuing a course of study in the University;

(l) "Study Centre" means a centre established, or recognised by the University for advising or rendering any assistance to students;

(m) "Teacher" means a Professor, Associate Professor, Reader, Lecturer or Assistant Professor and includes any other person required to impart education or to give guidance or to render any assistance to students for pursuing a course of study of the University;

(n) "University" means the Kota Open University established by and under this Act; and

(o) "Vice-Chancellor" and "Pro-Vice-Chancellor" means respectively, the Vice-Chancellor and the Pro-Vice-ChanccIIor of the University.

Chapter-II

Establishment of the University and its objects and functions.

(i) to provide for instructions and research in such branches of knowledge, technology, vocations and professions as the University may deem necessary or proper;

(ii) to prescribe courses of study for degrees, diplomas, certificates or any other purpose;

(iii) to hold examinations and confer degrees, diplomas, certificates and other academic distinctions;

(iv) to determine the manner of distance education system so as to organise academic programmes;

(v) to create posts and positions for imparting instructions conducting academic activities and running the administration of the University and to appoint persons to such posts or positions;

(vi) to associate with other Universities and institutions of learning, specially with the Indira Gandhi National Open University, Delhi in order to have therewith inter-locking system in the field of distant education;

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

(viii) to establish or maintain Regional Centres and study centres;

(ix) to organise or conduct workshops, seminars and other programmes;

(x) to give recognition to examinations, studies and activities conducted by other Universities, institutions, academic bodies and organisations;

(xi) to make suitable arrangements for research and development in the field of education;

(xii) to receive donations, grants, aid and gifts (movable or immovable) for the purposes of the University;

(xiii) to borrow money with the previous approval of the State Government;

(xiv) to determine standards and lay down conditions for admission of students to various courses of study;

(xv) to confer autonomous status to a regional or study centre or to admit a centre to its privileges; and

(xvi) to do all other acts and perform all such functions which are necessary for or incidental to achieving the aims and objects of the university.

Chapter-III

Powers and functions of the Chancellor

(a) to constitute the Academic Council and the Board of Management of the University in accordance with the provisions of this Act and the Statutes;

(b) to give direction, take action or do anything as required under the provisions of this Act and the Statutes;

(c) to cause an inspection by such person, as he may direct, of any work, activity or examination of the University, College, Regional Centre and study centre;

(d) to cause an enquiry into any matter related to administration or the finances of the University; and

(e) to give his views or advice to the Vice-Chancellor in matter wherein an inspection or enquiiy has been made under clause (c) or clause (d).

Chapter-IV

Officers of the University

(a) Vice-Chancellor;

(b) Pro-Vice-Chancellor;

(c) Directors;

(d) Registrar;

(e) Controller of Examinations;

[(f) The Comptroller]

(g) any other person declared by the Statutes to be the officer of the University.

Chapter-V

Authorised of the University

(a) Board of Management;

(b) Academic Council;

(c) Finance Committee;

(d) Planning Board; and

(e) any other body constituted as, or declared to be the Authority of the University under the Statutes.

Chapter-VI

Statutes, Ordinances and Regulations.

(a) the courses of study; admission of students, fees, qualification requisite for any degree, diploma or certificate and the grant of fellowship;

(b) the conduct of examination including the appointments of examiners and their terms and conditions;

(c) management of colleges, institutions, Regional Centres, research bodies and other agencies admitted to the privileges of the University; and

(d) any other matter required by the Statutes to be dealt by or under the Ordinances.

Chapter-VII

Annual report, Annual accounts, etc.

Schedule

(See section 16)

Statutes of the University

(a) salary Rs. 3,000/- per month;

(b) free furnished official residence;

(c) all such allowances as are admissible to a Professor of the University for than teaching purposes; and

(d) such terminal benefits and allowances as are granted from time to time by the Board of Management with the approval of the chancellor or by the Ordinances of the University.

(a) Leave on full pay at the rate of one day for every eleven days of active service; and

(b) Leave on half-pay at the rate of twenty days for each completed year of service:

(a) to exercise control over the affairs of the University;

(b) to give effect to the decisions made by any Authority of the University;

(c) to exercise all the power to maintain discipline among the students in the University or to delegate such power to any person;

(d) to grant leave to the officers of the University and to make necessary arrangements for work during the period of such leave;

(e) to grant leave to teachers and employees or to delegate this power to any officer of the University;

(f) to convene the meetings of the Board of Management, Academic Council, Planning Board and finance Committee;

(g) to appoint a teacher on the recommendation of the Selection Committee with the prior approval of the Board of Management;

(h) to appoint course writers, script writer, councilors, programmers, artists and others as considered necessary;

(i) to make all the appointments for any period, whet her of a teacher or an employee or to authorise an officer to make any appointment;

(j) to take disciplinary action against a teacher or an employee or to authorise an officer to take such action; and

(k) to arrange for establishing or maintaining a Regional Centre or a Study Centre as deemed necessary from time to time or to delegate such power to any one.

(i) in the case of such person being a teacher in the University, on the recommendation of the B and of Management; and

(ii) in any other case, on the recommendation of the Selection Committee constituted for the purpose by the said Board.

(a) to act as the Secretary to the Board of Management and the Academic Council;

(b) to act as the Custodian of the records of the University;

(c) to convene meetings and maintain the minutes of the meetings of the Board of Management, the Academic Council and the committees constituted from time to time;

(d) to conduct the proceedings and deal with the correspondence of the Board of Management, the Academic Council and the Committees;

(e) to submit to the Chancellor copies of the agenda and the minutes of the meetings referred to in sub-clause (c);

(f) to sign powers of attorney, verify pleadings, appear in the court and authorise a person to appear for and on behalf of the University in a suit or other proceedings filed by or against the University; and

(g) to perform such other functions as may be assigned to him by the Board of Management or the Vice-Chancellor or under these Statutes or the Ordinances of the University or the regulations.

(a) to exercise general supervision over the funds of the University;

(b) to advise the University regarding its financial policies;

(c) to hold and manage the assets and properties of the University and the investments and trusts made or created by it;

(d) to ensure that expenditures are made within the limits fixed by the Finance Committee and for the purposes for which money is allotted or granted;

(e) to prepare the annual accounts and budget of the University and to present them, after being considered by the Finance Committee, before the Board of Management;

(f) to keep watch on the cash and bank balances;

(g) to supervise collection of revenue and to advise on the methods of such collection;

(h) to ensure that the registers of properties of the University are properly maintained and that stocks of equipments and other materials in the offices of the University, Regional Centres, Study Centres and other institutions are duly checked;

(i) to bring to the notice of the Vice-Chancellor any unauthorised expenditure or financial irregularity and suggest action against the person concerned;

(j) to call for any information or report necessary for his work from any office of the University, Regional Centre, Study Centre or other institution maintained by the University; and

(k) to perform such other financial functions as may be assigned to him by the Board of Management.

(a) to issue, under the direction of the Vice-Chancellor, notices for convening meeting of the Selection Commit tee of Examiners, the Board of Moderators and other committees constituted in connection with the examinations of the University;

(b) to maintain the minutes of all meetings referred to in sub-clause (a);

(c) to control the conduct of examinations and the necessary arrangements in this respect;

(d) to make suitable arrangements with respect to the examination centres and the setting and printing of question papers and the supply of question papers to such centres;

(e) to make necessary arrangements for assessment and revaluation of answer books in such manner as may be specified by the Vice-chancellor;

(f) to take steps for appointment of tabulators and the checking of results;

(g) to supervise the declaration and publication of examination results; and

(h) to perform such other functions as may be required by the Vice-Chancellor.

(a) Vice-Chancellor-ex-officio Chairman;

(b) Pro-Vice-chancellor;

(c) one director, not being director of a Regional Centre;

(d) one director of the Regional Centre to be nominated by the Vice-Chancellor by seniority;

(e) one Professor, of the University to be nominated by the Vice-chancellor by seniority;

(f) two eminent educationist to be nominated by the Chancellor;

(g) Secretary to the Government, Finance Department, Government of Rajasthan;

(h) Secretary to the Government, Education Department, Government of Rajasthan;

(i) Special Secretary to the Government, Planning Department, Government of Rajasthan;

(j) Director, College Education, Government of Rajasthan;

(k) One Member of the Rajasthan Legislative Assembly as nominated by the Speaker in consultation with the State Government;

(l) One person nominated by the Vice-Chancellor of the Indira Gandhi National Open University; and

(m) Registrar of the University Member-Secretary.

(a) to manage and administer the finances, revenues, assets and properties of the University;

(b) to control and supervise all administrative affairs of the University;

(c) to create any post of teaching or any other academic nature;

(d) to determine the terms and conditions of service of the teachers and other members of the academic staff;

(e) to specify the qualification and the functions of the teachers and other members of the academic staff;

(f) to approve the appointments of teachers and other members of the academic staff on the recommendation of the Selection Committee;

(g) to specify the manner of temporary appointments of teacher and other members of the academic staff and to approve such appointments;

(h) to regulate and approve the appointments of Visiting Professors, emeritus Professors, Fellows, artists and writers and to determine the terms and conditions of such appointments;

(i) to invest money in stocks, funds or securities or in approved banks or other financial institutions or in the purchase of assets and properties in consultation with the Finance Committee;

(j) to create administrative, ministerial or other posts after considering the recommendations of the Finance Committee and to specify the manner of appointments to such posts;

(k) to enforce discipline in the teachers and employees;

(l) to receive or transfer any property on behalf of the University;

(m) to look into the grievances of the teachers, employees and the students;

(n) to fix remuneration or allowances payable to any writer, counselor, examiner, invigilator or any other person;

(o) to delegate any of its powers to any officer or authority of the University; and

(p) to do all such acts as are necessary to carry out the objects of the University.

(a) Vice-Chancellor ex-officio Chairman;

(b) Pro-Vice-Chancellor;

(c) two Directors of Regional Centres by rotation;

(d) two Professors as may be nominated by the Vice-Chancellor;

(e) all Convenors of the subject committees constituted by the Board of Management;

(f) three eminent educationist co-opted by the Academic Council from outside the University;

(g) one person nominated by the Vice-Chancellor of the Indira Gandhi National Open University;

(h) Secretary to the Government, Education Department, Government of Rajasthan;

(i) Director, College Education, Government of Rajasthan; and

(j) Registrar of the University; Member-Secretary

(a) to supervise the academic policies of the University;

(b) to give directions in the matters of instructions, examination, evaluation and research;

(c) to consider matters of academic nature on a reference from a School of Studies of Board of Management and to take appropriate action thereon;

(d) to take action for improvement in the academic standards;

(e) to frame regulations for academic functioning, discipline, administration, fellowship, fee and other ancillary matters; and

(f) to do any other thing or act as may be prescribed by the Statutes.

(a) Vice-Chancellor: ex-officio Chairman;

(b) a nominee of the Board of Management;

(c) Secretary of the Government, Finance Department; and

(d) Finance Officer: Member-Secretary.

(a) design and formulate appropriate programmes and activities of the University;

(b) advise the Board of Management and the Academic Council on any matter which it may deem necessary' for the fulfillment of the objects of the University;

(c) constitute such committees as may be necessary for planning and monitoring the programmes of the University.

(a) Vice-Chancellor: ex-officio Chairman;

(b) Pro-Vice-Chancellor;

(c) one Director of a Regional Centre by rotation to be nominated by the Vice-Chancellor;

(d) Secretary to the Government, Finance Department, Government of Rajasthan;

(e) Secretary to the Government, Education Department, Government of Rajasthan;

(f) two members to be nominated by the Board of Management of whom one could be a member of the Board; and

(g) Director, College Education Government of Rajasthan.

(a) Professors;

(b) Readers and Associate Professors;

(c) Lecturers and Assistant Professors;

(d) Heads of institutions, and

(e) other academic staff.

(a) Vice-Chancellor; ex-officio Chairman;

(b) Pro-Vice-Chancellor or as deemed fit by the Vice-Chancellor, the Director of a Regional Centre nominated by the Vice-Chancellor;

(c) three experts from outside the University to be nominated by the Vice-Chancellor from a panel of names prepared by the Academic Council and approved by the Board of Management;

(d) a nominee of the Chancellor;

(e) a nominee of the Board of Management; and

(f) a nominee of the State Government.