[18-December-2019] In exercise of the powers conferred by sub-section (1) of
section 61 of the Amity University
Act-2018 (Karnataka Act No.16 of 2018), the Government of Karnataka
hereby makes the following rules,
namely:- (1)
These rules may be called the Amity University Rules,
2019. (2)
They shall come into force with effect from
the date of their publication in the official Gezette. (1) In this Rules, unless
the context otherwise
requires- (a)
?? ?Act? means? the Amity University Act, 2018(Karnataka Act No.16 of 2018); (b) ?Section? means section
of the Act; (c) ?Council? means
the Karnataka State Higher Education
Council; (2) The words and expressions used these rules but not defined shall have the same
meanings as assigned to them in that
Act. (1) The salary and
allowances payable to the teaching faculty shall be on par
with the U.G.C Pay scales. (2) The salary and
allowances of other employees shall be on par with the other State Government
Employees of equivalent rank. (3) The method of
recruitment of teaching staff shall be in accordance with the U.G.C regulations issued from time to time in respect of non-teaching staff shall be in accordance with merit and with
recruitment policy of State Government as the case may
be. (1)
The University shall send a proposal along with the approval of the
Sponsoring Body and the Board of Governors to the Council
well before the commencement of the each academic year for starting of new courses as per
the course specification of U.G.C, A.I.C.T.E
and other National Accreditation Bodies as the
case may be. Provided that Sponsoring Body and the Board of Governors before approving the proposal of institution of new courses, shall ensure requisite additional
facilities having been created and requisite staff having been appointed as per the norms
and standards of concerns Regulatory Authorities. (2)
On receipt of the application under sub-rule
(1), the Council shall direct an inspection to be
made by expert committee. Provided the expert committee constituted by the Council
shall consist of atleast one former Vice-Chancellor of State
Public University. (3)
The Executive Director,
the Council shall submit the application and its transcripts and the report of the expert
committee to the State Government for taking a decision thereon. (4)
The State Government shall consider such applications
in the light of recommendation of the expert committee and after such enquiry
as may appear to it to be essential, shall permit the University to start new
courses or reject the proposal as the case may be, including the variation in the
intake. (5)
Any application made under sub-rule (1) may
be withdrawn by the University at?? ?any time before a permission or rejection is made under sub- rule (4). (1)
The University if intends to close down the existing course in view of
its in capacity or financial viability or dearth of admissions shall submit application to the State Government in writing of not
less than 3 months prior to intended closure of the course, stating the reasons therefor; (2)
The State Government on consideration of the
same shall issue directions either to permit the closure or to reject the closure
to the University. (3)
The University shall not close the courses
during the currency of the academic year and until the last batch of students
in the course complete their course of studies
and annual examinations conducted by it in respect of course of study or over. The provisions of rule (4) shall mutatis mutandis apply
for enhancement or reduction in intake of the
courses in the University. (1)
For the purpose
of ascertaining the standards of teaching, examination and research or any other
matter relating to the University, the Government may, after consultation with Vice-Chancellor, cause
an assessment to be made by the Expert Committee constituted by the Government consisting of 3 eminent
Educationist, one of them shall be Former Vice-Chancellor of State
Public University. (2)
On receipt of the report from the Expert
Committee, the Government shall communicate
its recommendations in regard to result of assessment for corrective action and the University shall take the
corrective measures as are necessary so as to
ensure the compliance of the recommendations.
If the University fails to comply
with the recommendations made under sub-section(2), within a reasonable time the Government may give such
directions as it may deem fit which shall be
binding on the University. (1)
The Permanent Statutory
endowment fund shall be pledged in the name of Director, Collegiate
Education, Karnataka, who shall also
be the custodian for all documents and instruments related to the permanent statutory
endowment fund and its investment in a Nationalized Bank in accordance with the
provisions of the Act. (2)
In case the University or the sponsoring body
contravenes any of the provisions of
the Act, Statutes, Ordinance, regulations or rules made there under, a part or whole of the endowment fund may
be forfeited by the Government but before such Forfeiture, a show cause notice
shall be served by the Government on the sponsoring body or the University, as the
case may be; (3)
the Government shall, among other things, duly
consider the reply submitted by the sponsoring body or the University. (4)
In case the reply to show cause notice issued
under sub-rule (2) is not submitted by the sponsoring body or the University within
45 days of the notice, the government may decide the case without waiting for such
reply. (5)
the forfeited amount of permanent endowment
fund shall vest in the government and it shall be used in the manner to be
specified by the Government at the time of forfeiture. (6)
All other funds called General Fund under
section 49 and Development Fund under section 50 shall be maintained in double
entry Book keeping method, and shall be kept in a nationalized or Scheduled
Bank. (7)
Permanent statutory
Fund, General Fund and Development Fund shall
be audited by the Chartered
Accountant and annual
Statement of accounts
along with Audit report
and its compliance shall be annually
submitted to the State Government through the Director of Collegiate
Education. (1)
On receipt of the reply from University to the Show Cause Notice
referred to in proviso of sub-section (4) of
section 58 of the Act, if the Government is satisfied that there is a
prima-facie case of contravention of all or any of the provisions of the Act or the Rules, Statutes
and Ordinances made there under or of contravention of the directions
issued by it under the Act or of financial
mismanagement or mal administration or indiscipline, it shall make an order of such enquiry, as it may consider necessary. (2)
The Government shall, for the purpose any inquiry
under sub-section(1) institute a Commission of inquiry headed by retired
Supreme Court or High Court Judge to enquire into any of the allegations and to
make report thereon. (3)
On receipt of the enquiry report from the officer
appointed under sub-section (2), if the Government is satisfied that the
University has contravened all or any of the provisions of this Act or the
rules, statutes, or ordinances made thereunder or has violated any of the
directions issued by it under this Act or has ceased to carry out the powers
and functions by it as laid down in section 8 of this Act, or, a situation of financial
mis-management and mal-administration has arisen in the University which
threatens the academic standard of thee University, it shall issue a
preliminary order for the liquidation of the University and appoint an
administrator. (4)
The administrator appointed under sub-section
(3), shall have all the powers and be subject to all the duties of the Governing
Body and the Board of Management under the Act and shall administer the affairs
of the University until the last batch of the students of the regular courses
have completed their courses and they have been awarded degrees, diplomas or awards,
as the case may be. (5)
After having corrected the mis-management or
awarded the degrees, diplomas or awards, as the case may be, to the last
batches of students of the regular courses, the administrator shall make a report
to the Government. (6)
On receipt
of the report under sub-section (5), the Government shall,
by notification in the official
Gazette, issue a final order dissolving the University and from the date of publication of such
notification, the University shall stand dissolved
and all the assets and liabilities of the University shall vest in the Sponsoring Body from such date. (7)
It shall be competent for the Government to
take action as per the provisions of
the Act on such dissolution and run the university in the public interest and
in the interest of the students till
the students are provided all facilities to complete their courses and get their degrees or diplomas.Amity University Rules, 2019.