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Telangana Universities Act, 1991

(Act No. 4 of 1991)

Last Updated 16th January, 2020 [tel283]

Chapter I

Preliminary

(1) "affiliated college" means, a college within the University area affiliated to the University in accordance with the conditions prescribed;

(2) "aided college" means, a college other than a Government College which receives aid out of the State Government Funds;

(3) "academic year" means, a period of twelve months commencing on the first day of July of the year or such other period of twelve months beginning on such date as the [Executive Council] may specify in respect of all the colleges under the control of the University or any particular college thereof;

(4) "autonomous college" means, a college on which the status of autonomy has been conferred by the University;

(5) "constituent college" means, a college located outside the University Campus and established or maintained by the University for providing courses of study qualifying students for admission to the examinations in accordance with Regulations prescribed; and includes a college so located and established or maintained by the University immediately before the commencement of this Act;

(6) "college" means, a college established and maintained by, or affiliated to, or recognised by the University;

(7) "Department" means, a University Department recognised as such by Statutes;

(8) "Director of Higher Education" includes a Joint Director in charge of Higher Education;

(9) "Government" means, the State Government of [Telangana];

(10) "Head of Department" means, a teacher of the University responsible for the co-ordination of instruction, training and research in any Department of the University;

(11) "hostel" means, a unit of residence for students of the University maintained or recognised by the University in accordance with the conditions prescribed;

(12) "Honours College" means, a University College, an Affiliated College or Constituent College in which provision is made for Honours or Post-Graduate courses of study leading upto the higher degrees of the University in accordance with the Regulations prescribed;

(13) "Post-Graduate Centre" means, a University College in which provision is made for Post-Graduate courses of study and which is declared as such by statutes;

(14) "prescribed" means, prescribed by Statutes, Ordinances or Regulations;

(15) "Principal" means the head of a college;

(16) "professional college" means a college established and maintained by the University, or affiliated to the University for providing courses of study leading to the professional degrees of the University, in accordance with the Regulations prescribed;

(17) "recognised college" or "recognised institution" means respectively a college or institution recognised by the University under conditions prescribed;

(18) "registered graduate" means a graduate registered under section 35;

(19) "schedule" means the schedule appended to this Act;

(20) "Secretary to Government" includes a Joint Secretary to Government and a Deputy Secretary to Government;

(21) "student" means a person who is admitted to a college and is borne on the attendance register thereon until the end of the academic year;

(22) "Teachers" means Professors, [Associate Professors] and [Assistant Professors] in a college and such other persons giving instruction in a college as may be declared by the Statutes to be teachers;

(23) "Teachers of the University" means, teachers appointed by the University to give instruction or guide research in the University and constituent colleges;

(24) "University" means, a University constituted or deemed to have been constituted under this Act;

(25) "University area" means, the area indicated against each University specified in the Schedule;

(26) "University campus" means, the area comprised within the limits of the headquarters of each University as notified by the State Government from time to time in the [Telangana Gazette];

(27) "University College" means, a college located in the University campus which is established or maintained by the University and provides courses of study qualifying students for admission to University examinations, in accordance with the Regulations prescribed and includes a college so located and established or maintained by the University immediately before the commencement of this Act;

(28) "University Professor" means a person appointed as such by the University.

Chapter-II

The Universities

(i) include the University in the Schedule;

(ii) specify the University area and the headquarters of the newly established University; and

(iii) alter the University area of any other University.

(i) The Andhra University established under the Andhra University Act, 1925 (Act II of 1926);

(ii) The Kakatiya University established under the Kakatiya University Act, 1976 (Act 44 of 1976);

(iii) Sri Krishna Devaraya University established under the Sri Krishna Devaraya University Act, 1981 (Act 36 of 1981);

(iv) The Nagarjuna University established under the Nagarjuna University Act, 1976 (Act 43 of 1976):

(v) The Osmania University established under the Osmania University Act, 1959 (Act 9 of 1959); and

(vi) Sri Venkateswara University established under Sri Venkateswara University Act, 1954 (Act XIV of 1954);

(1) to provide for instruction and training in such branches of learning as it may think fit;

(2) to make provision for research extension programme and for the advancement and dissemination of knowledge;

(3) to confer degrees and other academic distinctions on persons who have carried on research under conditions prescribed;

(4) to confer honorary degrees or other academic distinctions on approved persons under conditions prescribed;

(5) to create posts of Professors, [Associate Professors], [Assistant Professors] and any other teaching posts required by the University and to appoint persons therefor;

(6) to create administrative, ministerial and other posts required by the University;

(7) to acquire and hold property, both movable and immovable, to lease, sell or otherwise transfer any movable or immovable property which may have become vested in or may have been acquired by it, for the purposes of the University and to contract and do all other things necessary for or incidental to the purposes of the University;

(8) to institute, take over and maintain colleges and hostels;

(9) to establish, maintain and manage or to affiliate Honours Colleges, Autonomous Colleges and Post-Graduate Centres in any part of the University area outside the University Campus;

(10) to confer autonomy on affiliated Colleges or Post-Graduate Centres in any part of the University area outside the University Campus;

(11) to transfer any or all the colleges or institutions maintained by the University to the administrative control of the Government on such conditions as it may determine;

(12) to erect, equip and maintain laboratories, libraries and museums;

(13) to affiliate or recognise colleges and institutions and to withdraw such affiliation or recognition;

(14) to inspect affiliated and recognised colleges and institutions and to take measures to ensure that proper standards of instructions are maintained in them;

(15) to make grants from the funds of the University to affiliated and recognised colleges and institutions;

(16) to establish, maintain and manage research departments and institutions;

(17) to make special provision for the spread of higher education among educationally backward classes of citizens;

(18) to make special provision for colleges and institutions for women students;

(19) to establish research institutions in any part of the University area whether within or outside the University campus;

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

(21) to make grants from the funds of the University for the maintenance of the National Cadet Corps;

(22) to institute and manage,-

(i) a Department of Publications;

(ii) a University Press;

(iii) an Employment Bureau;

(iv) an Information Bureau;

(v) Boards of University Extension;

(vi) Students, Unions, University Sports and Athletic Clubs; and other similar bodies and associations.

(23) to co-operate with other Universities, educational institutions and authorities in such manner and for such purposes as the University may determine;

(24) generally to do all such other acts and things whether incidental to the powers aforesaid or not, as may be necessary or desirable to further the objects of the University as a residential, teaching and affiliating University, to cultivate and promote arts, fine arts, sciences, professional studies, technology and other branches of learning and to promote the interests of its students;

(25) to supervise and control the conduct and discipline of the students of the University and its affiliated and recognised colleges and institutions, and to make arrangements for promoting their health and general welfare.

(1) the University may maintain affiliate or recognise any college or institution, intended exclusively for women, either for their education, or for their residence;

(2) the University may reserve seats in any University college or constituent college for women or members of educationally backward classes, or allot seats on such regional basis of the concerned University area, as may be declared by the University;

(3) the Government may reserve seats in colleges under their management for women or members of educationally backward classes or allot seats on such regional basis of the State as may be declared by the Government.

Chapter III

Officers of the University

(i) The Chancellor;

(ii) The Vice-Chancellor;

(iii) The Rector;

(iv) The Principals/Dean of the University Colleges;

(v) The Registrar;

(vi) The Finance Officer; and

(vii) such other persons as the Statutes may declare to be officers of the University.

(i) a nominee of the [Executive Council];

(ii) a nominee of the University Grants Commission; and

(iii) a nominee of the State Government.

(i) if such interpretation was given at a meeting of the [Executive Council], the appeal shall lie to the Chancellor direct;

(ii) if such interpretation was given otherwise than at a meeting of the [Executive Council], the appeal shall be forwarded to the Chancellor through the [Executive Council].

(b) An appeal shall lie to the [Executive Council] against any action taken by the Vice-Chancellor under clause (a) affecting any person in the service of the University, at the instance of such person. Such appeal shall be filed within thirty days from the day on which such person has notice of the action taken.

Chapter IV

Authorities of the University

(i) The [Executive Council];

(ii) The Academic Senate;

(iii) The Faculties;

(iv) The Boards of Studies; and

(v) Such other bodies/ as the Statutes may declare to be Authorities of the University.

[The Executive Council

Class I - Ex-Officio Members:

(i) the Vice-Chancellor;

(ii) the Rector;

(iii) the Secretary to Government in the Education Department or an officer in the Education Department nominated by the Government;

(iv) the Secretary to Government in the Finance and Planning (Finance Wing) Department or an officer in the Finance and Planning (Finance Wing) Department nominated by the Government;

(v) the Director of Higher Education/the Commissioner of Collegiate Education:

Class II - Other Members:

(i) one senior professor of the University Colleges to be nominated by the Government;

(ii) one Principal of the University Colleges to be nominated by the Government;

(iii) one Principal of the affiliated colleges to be nominated by the Government;

(iv) one teacher from among the teachers of the University Colleges to be nominated by the Government;

(v) one teacher from among the teachers of the affiliated colleges to be nominated by the Government;

(vi) four eminent persons representing industry, agriculture, trade, commerce, education, public life, legal profession, social work etc. to be nominated by the Government.

(1) to direct the form, custody and use of the common seal of the University;

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

(3) to enter into, vary, carry out and cancel contracts on behalf of the University in the exercise of performance of the powers and duties assigned to it by this Act and the Statutes;

(4) (a) to accept on behalf of the University, endowments, bequests, donations and other transfers of property made to it;

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

(5) subject to such Statutes as may be prescribed in this behalf,-

(i) to appoint the teachers of the University below the rank of [Assistant Professors];

(ii) to appoint the teachers of the University and above the rank of [Assistant Professors] on the recommendations of the Selection Committee constituted for the purpose:

(iii) to fix emoluments of the teachers of the University and define their duties and conditions of service;

(6) to suspend, remove or dismiss teachers of the University subject to such Ordinances as may be made in this behalf;

(7) to appoint, dismiss, remove or suspend any member of the non-teaching staff of the University;

(8) to fix the emoluments of the employees of the University and define their duties and the conditions of their service;

(9) to award fellowships, travelling fellowships, scholarships, exhibitions, bursaries, studentships, medals and prizes in accordance with such rules as may be made in this behalf;

(10) to appoint examiners in consultation with the Board of studies and to fix their fees;

(11) to conduct University Examinations and to approve and publish the results thereof;

(12) to prescribe the fees to be charged for admission to the examinations, degrees, diplomas and oriental titles of the University;

(13) to charge and collect such tution and other fees as may be prescribed by the Ordinances for admission to courses of study in the colleges and institutions of the University;

(14) to manage and control all colleges, hostels, libraries, laboratories, museums and the like, instituted and maintained by the University;

(15) to establish, manage and control a Department of Publications, a University Press, an employment Bureau, Students' Unions, University Extension Boards, University Athletic Clubs and other similar associations;

(16) to affiliate colleges to the University as Honours Degree, Oriental or Professional Colleges under conditions prescribed by the Academic Senate and to suspend or withdraw such affiliation after consultation with the Academic Senate;

(17) to confer in consultation with the Academic Senate either suo-motu or on a representation received in this behalf from a college, autonomy on any college in the University area and to likewise withdraw such autonomy;

(18) to grant recognition to the institution and oriental colleges under conditions prescribed by Statutes after consultation with the Academic Senate and to suspend or withdraw such recognition after consultation with the Academic Senate;

(19) to direct the inspection of affiliated or recognised colleges and institutions;

(20) to call for reports and returns and other information from affiliated or recognised colleges and institutions;

(21) to recognise hostels not maintained by the University and to suspend or withdraw such recognition therefrom;

(22) to supervise and control the residence and discipline of the students of the University and make arrangements for promoting their health and well being;

(23) to recommend to the Chancellor on the motion of the Vice-Chancellor the conferment of honorary degrees and other academic distinctions;

(24) to make, amend or repeal Regulations, Statutes and Ordinances;

(25) to delegate any of its powers to the Vice-Chancellor or to a committee from among its own members or to any employee of the University;

(26) to regulate and determine all matters concerning the administration of the University in accordance with the Statutes, the Ordinances and the Regulations and to exercise such other powers or duties as may be conferred or imposed by this Act;

(27) to establish and maintain University Colleges;

(28) to provide for research and advancement and dissemination of knowledge;

(29) to create posts of professors, [Associate Professors], [Assistant Professors] and other teaching posts required by the University;

(30) to establish, equip and maintain the University laboratories and libraries;

(31) to control, in general, all colleges in the university area in the manner prescribed by Statutes;

(32) to confer degrees and other academic distinctions on persons, who have pursued approved courses of study in a University college or an affiliated college or oriental college, unless exempted there from in the manner prescribed by the Regulations and shall have passed the prescribed examination of the University or shall have carried on research under conditions prescribed;

(33) to confer honorary degrees or distinctions on approved persons in the manner prescribed;

(34) to provide for allowances, travelling allowances, scholarships, exhibitions, bursaries, studentships, medals and prizes;

(35) to provide for [Assistant Professors] and instruction to persons not being students of the University and to grant diplomas to them;

(36) to establish and maintain hostels;

(37) to prescribe the fees to be charged for the affiliation and recognition of colleges;

(38) to prepare the annual reports and annual accounts and the financial estimates of the University for submission to the Academic Senate;

(39) to enter into any agreement with the Government or with the private managements for assuming the management of any institution and taking over its properties and liabilities or for any other purpose not repugnant to the provisions of the Act;

(40) to exercise all the powers of the University not otherwise provided for, and all powers requisite to give effect to the provisions of the Act.

Class - I. Ex-Officio Members

(1) all members of the [Executive Council].

(2) all Deans of Faculties;

(3) all Ex-Vice-Chancellors of the University concerned;

(4) the Director of Technical Education;

(5) the Director of Medical Education;

(6) the Director of School Education;

(7) the Director of Adult Education;

(8) the Director of Intermediate Education;

(9) the Chairman of the [Telangana] State Council of Higher Education or in his absence the Vice-Chairman thereof;

(10) the Director, Telugu Academy;

(11) all members of the University Planning and Monitoring Board.

Class - II. Life Members

(1) All donors who are earlier members of the erstwhile Senate;

(2) all persons who donate an amount of not less than rupees five lakhs to the University.

Class - III. Members to be Nominated by the Government

(1) one third or twenty Professors whichever is less, of the University colleges, by rotation;

(2) one third or twenty Principals whichever is less of the affiliated college in the university area by rotation;

(3) seven persons of whom two shall belong to the members of the Scheduled Castes and one shall belong to Scheduled Tribes, two shall belong to Backward Classes and two shall be women;

(4) two Principals of Junior Colleges or Higher Secondary Schools in the University area;

(5) ten persons to represent professionals belonging to the fields of medicine, engineering, business, law, banking etc.;

(6) two persons belonging to the non-teaching staff employed in the colleges of the university area;

(7) six students to be nominated on merit basis of whom two shall be under-graduate, two shall be post-graduates, one shall be a research scholar and one student of a professional college;

(8) one Librarian of any college in the University area;

(9) one Physical Director of any college in the University area;

(10) two persons from Research Laboratories or Institutions of the Government of India in the University area;

(11) one Professor from each of the other Universities in the State;

(12) two representatives of the managements of private colleges in the University area.

Class - IV - Elected Members

(1) Ten teachers to be elected from among the teachers of the University colleges from among themselves according to the principle of proportional representation by means of single transferable vote and according to procedure prescribed by the Statutes;

(2) Ten teachers to be elected from among the teachers of the affiliated colleges in the University area from among themselves according to the principle of proportional representation by means of single transferable vote and according to procedure prescribed by the Statutes;

(3) Ten Members of the Legislative Assembly to be elected from among the Members of the Legislative Assembly of whom two each shall belong to Scheduled Castes, Backward Classes and One Scheduled Tribe from among themselves according to the principle of proportional representation by means of single transferable vote and according to procedure prescribed by Statutes.

(a) to consider the annual report and budget estimates prepared by the Board of Studies;

(b) to advise the Board of Studies on all academic matters including the control and management of the libraries;

(c) to constitute the several faculties as may be prescribed;

(d) to formulate, modify or revise schemes for the constitution or reconstitution of departments of teaching;

(e) to make recommendations to the [Executive Council] for the creation of posts of professors, [Associate Professors], [Assistant Professors] and other teaching posts and in regard to the duties and emoluments thereof;

(f) to make recommendation to the [Executive Council] for the recognition of teachers qualified to give instruction in affiliated and oriental colleges;

(g) to make recommendation to the [Executive Council] for the selection of a college in the University area on a reference made thereof by the [Executive Council] for the conferment of autonomy on such college or for withdrawal of autonomy already conferred;

(h) to make regulations for the encouragement of co-operation and reciprocity among colleges with a view to promoting academic life;

(i) to make regulations regarding the admission of students to the University;

(j) to make regulations relating to courses, examinations and the conditions on which students shall be admitted to examinations for the degrees of the University;

(k) to decide the conditions under which exemptions relating to the admission of students to examinations may be given;

(l) to appoint, Standing Committees and to delegate to them or the Vice-Chancellor, powers to execute any of the functions assigned by this Act;

(m) to make regulations for the use of Telugu as medium of instruction and examination.

The Faculties and Boards of Studies

(b) The terms and conditions of the office of Dean/Chairman shall be prescribed by Ordinances.

(i) the Vice-Chancellor (Chairman);

(ii) four from among the Principals of University and Professional Colleges, Deans/Chairman of Faculties nominated by the Vice-Chancellor;

(iii) two educationists nominated by the Government;

(iv) two nominees of the University Grants Commission.

Chapter V

General

(a) is, on the date of nomination, of unsound mind, a minor, a deaf-mute or is suffering from leprosy; or

(b) applied to be adjudicated as an insolvent or is an undischarged insolvent; or

(c) has been convicted and sentenced by a criminal court to imprisonment for a period of more than one year for an offence involving moral turpitude unless such sentence has been reversed or the offence has been pardoned or a period of five years has elapsed from the date of the expiration of the sentence.

Chapter VI

Teaching and Admission of Students

Chapter VII

Appointment of Teachers etc.

(i) the Vice-Chancellor;

(ii) three experts from outside the University to be nominated by the Vice-Chancellor from out of a panel prepared every year by the Board of Studies and approved by the [Executive Council] of whom atleast two shall be present in the Selection Committee;

(iii) Chairman of the Board of Studies concerned;

(iv) Head of the Department:

Chapter VIII

University Funds Etc.

(i) its income including the fees and endowments;

(ii) contribution or grants which may be made by the Government on such conditions as they may impose; and

(iii) other contributions or grants.

(a) Vice-chancellor (Chairman);

(b) two members of the [Executive Council] nominated by it;

(c) one member of the [Executive Council] to represent Banking or Accounting;

(a) to examine the annual accounts of the University and to advise the [Executive Council] thereon;

(b) to examine the annual budget estimates and advice the [Executive Council] thereon;

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

(d) to make recommendations to the [Executive Council] on all matters relating to the finances of the University;

(e) to make recommendation to the [Executive Council] on all proposals involving expenditure for which no provision has been made in the budget, or which involve expenditure in excess of the amount provided in the Budget.

Chapter IX

Statutes, Ordinances and Regulations

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

(b) the powers, duties and conditions of service of the officers of the University other than the Chancellor and Vice-chancellor;

(c) the methods of nomination to the Authorities of the University and save as otherwise provided, the procedure at meetings of such authorities including the quorum for the transaction of business by them;

(d) the condition of affiliation or recognition of colleges and institutions;

(e) the holding of convocations to confer degrees;

(f) the institution of pension, insurance or provident fund for the benefit of the officers, teachers and other employees of the University;

(g) the maintenance of a register of Registered Graduates;

(h) the institution and maintenance of University and constituent colleges, libraries, laboratories and hostels;

(i) the administration of endowments and the institution and conditions of award of fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes; and

(j) all matters which by this Act may be prescribed by Statutes.

(a) the levy of fee in the University and the Constituent colleges;

(b) the fees to be charged for admission to the examinations, degrees and diplomas of the University;

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

(d) the conditions of recognition of hostels not maintained by the University;

(e) the number, qualification and emoluments of teachers of the University;

(f) the fees to be charged for courses of study given by the teachers of the University for [Assistant Professors], for tutorial and supplementary instruction provided by the University, and for services rendered by the University offices;

(g) the mode of appointment and duties of examiners;

(h) the conduct of examinations;

(i) the constitution and determination of the functions of the Board of Studies;

(j) the discipline, health and welfare of students of the University;

(k) the constitution, powers and duties of University Extension Boards; and

(l) all matters which by this Act or by the Statues may be provided for by the Ordinances.

(a) the encouragement of co-operation and reciprocity among colleges;

(b) the admission of students to the University or prescribing the examinations to be recognised as equivalent to University examinations;

(c) the University courses and examinations and the conditions on which students shall be admitted to examinations for the degrees, diplomas, certificates and titles of the University;

(d) the grant of exemptions.

Chapter X

Miscellaneous

(i) the Andhra University Act, 1925 (Act 2 of 1926);

(ii) the Kakatiya University Act, 1976 (Act 44 of 1976);

(iii) Sri Krishna Devaraya University Act, 1981 (Act 36 of 1981);

(iv) the Nagarjuna University Act, 1976 (Act 43 of 1976);

(v) the Osmania University Act, 1959 (Act 9 of 1959); and

(vi) Sri Venkateswara University Act, 1954 (Act 14 of 1954).

(a) the person holding office immediately before the commencement of this Act as Vice-Chancellor shall, on such commencement, be the Vice-Chancellor of the University concerned, and shall continue to hold the said office and to exercise all powers and to perform all duties conferred on the Vice-Chancellor by or under the provisions of this Act, until a Vice-Chancellor is appointed in accordance with the provisions of this Act;

(b) the members of the Executive Council and Academic Senate constituted and functioning before the commencement of the [Telangana Universities Act, 1991] (hereinafter referred to as the said Act), shall continue to be such members and function only until the [Executive Council] and a new Academic Senate as the case may be, is re-constituted in accordance with the provisions of the said Act;

(c) upon the reconstitution of the [Executive Council] and Academic Senate, in accordance with the provisions of the said Act, the members of the Executive Council and the Academic Senate other than the life members thereof holding offices of such members immediately before such reconstitution shall cease to hold the offices of such members;

(d) all colleges and institutions affiliated to or recognised by the University immediately before the commencement of this Act shall be deemed to be affiliated or recognised as the case may be, under this Act;

(e) all property, movable or immovable and all rights, interests whatever kind, powers and privileges of the University constituted immediately before the commencement of this Act, shall be transferred to and vest in the concerned University and shall be applied to the objects and purpose for which the University is constituted;

(f) all benefactions accepted or received by the University constituted immediately before the commencement of this Act shall be deemed to have been accepted or received by the University under this Act and all the conditions on which such benefactions were accepted or received shall be deemed to be valid under this Act, notwithstanding that such conditions are inconsistent with the provisions of this Act;

(g) all debts, liabilities and obligations incurred before the commencement of this Act and lawfully subsisting against the University shall be discharged and satisfied by the concerned University;

(h) all references in any enactments or other instruments issued under an enactment to the University constituted immediately before the commencement of this Act shall be construed as reference to the concerned University deemed to have been constituted under this Act;

(i) the appointment of the officers (other than the Vice-Chancellor), teachers and employees of the University constituted immediately before the commencement of this Act and subsisting immediately before the commencement of this Act shall be deemed to have been made under and for the purposes of this Act, and such officers, teachers and employees shall continue to hold office subject to the conditions governing the terms of their office or employment;

(j) the appointment of all the examiners validity made immediately before the commencement of this Act and subsisting immediately before the commencement of this Act shall be deemed to have been made under and for the purposes of this Act and such examiners shall continue to perform the same duties and exercise the same privileges until fresh appointments are made under the provisions of this Act;

(k) all Statutes, Ordinances and Regulations, made under the relevant University Act in respect of the Universities specified in section 4 shall, so far as such Statutes, Ordinances and Regulations, are not inconsistent with the provisions of this Act, continue to be in force and be deemed to have been made under the provisions of this Act until they are superseded or modified by Statutes, Ordinances and Regulations made under this Act.

The Schedule

[See section 2 (19) and 4]

Universities and their Territorial Jurisdiction