[Act No. 34 of 2011] [19th December, 2011] An Act to provide for establishment and
incorporation of the Hindi University in the State of Madhya Pradesh for
development of Hindi language and for advancement and dissemination of
knowledge in Hindi medium and for matters connected therewith or incidental
thereto. Be
it enacted by the Madhya Pradesh Legislature in the sixty-second year of the
Republic of Inida as follows: (1)
This Act may be called the Atal Bihari
Vajpayee Hindi Vishwavidyalaya Adhiniyam, 2011. (2)
It extends to the whole of Madhya
Pradesh. (3)
It shall come into force on such date
as the State Government may, by notification, appoint. In
this Act, unless the context otherwise requires,-- (a)
"Academic Council" means the
Academic Council of the University; (b)
"Chancellor" means the
Chancellor of the University; (c)
"Executive Council" means
the Executive council of the University; (d)
"General Council" means the
General Council of the University; (e)
"Pro-Vice-Chancellor" means
the Pro-Vice-Chancellor of the University; (f)
"Registrar" means the
Registrar of the University; (g)
"Statutes",
"Ordinances" and "regulations" means the Statutes,
Ordinances and regulations of the University for the time being in force; (h)
"University" means the Atal
Bihari Vajpayee Hindi University established under section 3; (i)
"University Grants
Commission" means the University Grants commission established under
section 4 of the University Grants commission Act, 1956 (No. 3 of 1956); (j)
"Vice-Chancellor" means the
Vice Chancellor of the University. (1)
There shall be established in the
State of Madhya Pradesh an University by the name of the Atal Bihari Vajpayee
Hindi University. (2)
The head quarters of the University
shall be at Bhopal. (3)
The University shall be a body
corporate by the name aforesaid having perpetual succession and a common seal
with power, subject to the provisions of this Act, to acquire and hold property
both movable and immovable, to transfer any property held by it and to contract
and to do all other things necessary for the purposes of its constitution and
shall sue and be sued by the said name. (4)
In all suits and proceedings by or
against the University, the pleadings shall be signed and verified by the
Registrar or a representative appointed by him or by any person nominated by
him for this purpose and all process in such suits and proceedings shall be
issued to and served on the Registrar. The
main objective of the University is to have Hindi language as a medium of
instruction for the teaching, training, advancement, dissemination of knowledge
and for research of high level in Science, Literature, Arts and other
disciplines, Keeping the generality of the above objectives unaffected the
objectives of the University are as follows: (i)
to promote, compile and protect study
and research of Science, Literature, Culture, Arts, Philosophy and other
disciplines; (ii)
to promote and disseminate education
and knowledge in Hindi language and to fulfill this purpose, conduct
translation from other languages, publications, use of audiovisual aids and
distance education, use of Information Technology and employment skills; (iii)
to organize lectures, seminars,
symposia, conferences to promote the knowledge of Hindi language; (iv)
to promote teaching and training in
various disciplines which the University deems fit and to make arrangement to
advance research work; (v)
to encourage the study of and research
in all religions and main ancient civilizations and cultures; (vi)
to conduct examination and confer
honorary degrees and other distinctions; (vii)
to do all such things as are incidental,
necessary or conducive to the attainment of all or any of the objectives of the
University. The
jurisdiction of the University shall extend to the whole of the State of Madhya
Pradesh: Provided
that the State Government may permit the University to collaborate with any
institution outside the State of Madhya Pradesh or abroad for carrying out
partly or wholly any of its teaching or research activities. The
University shall not discriminate against any citizen of India on grounds of
religion, race, caste, creed, sex, place of birth, political or other opinion
or any of them in the exercise of powers or performance of functions conferred
or imposed upon it by or under this Act. The
powers and functions of the University shall be:-- (i)
to administer and manage the
University and centers and institutions established under University for
research, education, instruction as are necessary for the furtherance of the
objectives of the University; (ii)
to manage construction and study of
new innovative courses and effective methods of teaching and study; (iii)
to provide for instruction in branches
of knowledge or learning pertaining to Hindi and Hindi language, as the
university may deem fit, and to make provision for research and for the
development and dissemination of knowledge of Hindi; (iv)
to sponsor and undertake research work
in all aspects of social development; (v)
to prescribe qualifications and to
regulate the admission of students to the University for a course of study for
a degree, diploma or certificate; (vi)
to organize and undertake extramural
teaching and extension services; (vii)
to hold examinations and to grant diplomas
or certificates, and to confer degrees and other academic distinctions on
persons subject to such conditions as the University may determine and to
withdraw any such diplomas, certificates, degrees or other academic
distinctions for good and sufficient cause; (viii)
to confer honorary degrees or other
distinctions in the manner laid down in the Statutes; (ix)
to fix, demand and receive fees and
other charges; (x)
to institute and maintain halls and
hostels and to recognise places of residence for the students of the University
and to withdraw such recognition accorded to any such place of residence; (xi)
to institute professorships, associate
professorships, assistant professorships, readerships and lectureships, and any
other teaching, academic or research posts required by the University and to
make appointments thereto; (xii)
to create technical, administrative,
ministerial and other posts and to make appointments thereto; (xiii)
to regulate and enforce discipline
among the students and employees of the University and to take such
disciplinary measures as may be deemed necessary; (xiv) to institute and award fellowships, scholarships, prizes
and medals; (xv)
to give up and cease from carrying on
any classes or departments of the University; (xvi) to co-operate with any other organization in the matter of
education, training and research in Hindi and allied subjects for such purposes
as may be agreed upon on such terms and conditions as the University may from
time to time determine; (xvii) to regulate the expenditure and to manage the accounts of
the University; (xviii)
to receive grants, subventions,
subscriptions, donations and gifts for the purpose of the University and
consistent with the objects for which the University is established; (xix) to purchase, take on lease or accept as gifts or otherwise
any land or building or works, which may be necessary or convenient for the
purpose of the University on such terms and conditions as it may deem fit and
proper and to construct or alter and maintain any such buildings or works; (xx)
to sell, exchange, lease or otherwise
dispose of all or any portion of the properties of the University, movable or
immovable, on such terms as it may deem fit and proper without prejudice to the
interest and activities of the University; (xxi) to draw and accept, to make and endorse, to discount and
negotiate promissory notes, bills of exchange, cheques or other negotiable
instruments; (xxii) to execute conveyances transfers, reconveyance, mortgages,
leases, and agreements in respect of movable or immovable property including
Government securities belonging to the University or to be required for the
purpose of the University; (xxiii)
to appoint any such person as it may
deem fit, to execute an instrument or transact any business or discharge the
functions, of the University under above clauses (xviii), (xix), (xx) and
(xxi); (xxiv)
to enter into any agreement with
Central Government, State Government, the University Grants commission or other
authorities for receiving grants; (xxv)to
raise and borrow money on bonds, mortgage, promissory notes or other
obligations or securities founded or based upon all or any of the properties
and assets of the University or without any securities upon such terms and
conditions as it may deem fit and to pay out of the funds of the University all
expenses incidental, to the raising of money and to repay and redeem any money
borrowed; (xxvi)
to invest the funds of the University
or fund entrusted to the University in or upon such securities and in such
manner as it may deem fit and from time to time transpose any investment; (xxvii)
to make such regulations as may, from
time to time, be considered necessary for regulating the affairs and the
management of the University and to alter, modify and rescind, them; (xxviii) to constitute for the benefit of the academic, technical,
administrative and other staff, in such manner and subject to such conditions
as may be prescribed by the Statutes, such pension, insurance and gratuity as
it may deem fit and to make such grants as it may think fit for the benefit of
any employees of the University and to aid in establishment and support of the
associations, institutions, funds, trusts and conveyance calculated to benefit
the staff and the students of the University; and (xxix)
to do all such other acts and things
as the University may consider necessary, conducive or incidental to the
attainment or enlargement of all or any of its objectives. (1)
All recognised teaching in connection
with the degrees, diplomas and certificates of the University shall be
conducted under the control of the General Council by the teachers of the
University in accordance with the syllabus prescribed by the regulations. (2)
The courses and curricula and the
authorities responsible for organising such teaching shall be as prescribed by
the regulations. Explanation.--In
sub-section (1), "teacher" means professors, associate professors,
assistant professors, readers and such other persons appointed with the
approval of the Academic Council as well as the Executive Council, for imparting
education and conducting research in the college or institution run by the
University. (1)
The Governor of Madhya Pradesh shall
be the Chancellor of the University. (2)
the Chancellor shall have the right to
cause inspection to be made, by such person or persons as he may direct, of the
University, its buildings, libraries and equipments and of may department
maintained by the University, and also of the examinations, teaching and other
work conducted or done by the University and to cause an inquiry to be made, in
like manner in respect of any matter connected with the administration and
finances of the University. (3)
The Chancellor shall in every case
give notice to the University of his intention to cause an inspection or
inquiry to be made and the University shall be entitled to appoint a
representative who shall have the right to be present and be heard at such
inspection or inquiry. (4)
The Chancellor may address the Vice-Chancellor
with reference to the result of such inspection or inquiry and the
Vice-Chancellor shall communicate to the Executive Council the views of the
Chancellor along with such advice as the Chancellor may have offered on the
action to be taken thereon: Provided
that where an inspection or inquiry is caused on a request from the State
Government, the State Government may know about the action taken by the
Chancellor and Chancellor shall take action under this sub-section in
consultation with the State Government. (5)
The Executive Council shall
communicate through the Vice-Chancellor to the Chancellor such action, if any,
as it proposes to take or has been taken on the result of such inspection or
inquiry. (6)
Where the Executive Council or the
management does not, within a reasonable time, take action to satisfaction of
the Chancellor, the Chancellor may after considering any explanation furnished
or representation made by the Executive Council or the management, issue in
consultation with the State Government, such directions as he may think fit and
the Executive Council or management, as the case may be, shall comply
therewith. The
following shall be the authorities of the University:-- (i)
the General Council; (ii)
the Executive-Council; (iii)
the Academic Council; (iv)
the Finance Committee; and (v)
such other authorities as may be
prescribed by the regulations. There
shall be a General Council of the University which shall consist of the
following members, namely:-- I.
Ex-officio Members: (i)
the Chief Minister of Madhya Pradesh; (ii)
the Minister-in-charge of Higher
Education, Government of Madhya Pradesh; (iii)
the Minister-in-charge of Finance,
Government of Madhya Pradesh; (iv)
the Vice-Chancellor of the University; (v)
the Principal Secretary/Secretary of
Higher Education Department, Government of Madhya Pradesh; (vi)
the Principal Secretary/Secretary of
Finance Department, Government of Madhya Pradesh; (vii)
the Commissioner, Higher Education,
Madhya Pradesh; (viii)
the Vice-Chancellors of other
Universities of Madhya Pradesh (other than private universities); II.
Nominated Members: (i)
Six members nominated by the State
Government, having outstanding contribution in the field of education, culture,
arts, social work, industry, agriculture or others amongst whom one each shall
be a person belonging to Other Backward Classes and Scheduled Castes; (ii)
Two renowned educationists, nominated
by the Chancellor, amongst whom one shall be a woman; (iii)
One nominee of Chancellor honoured at
National or State level in the field of language or literature; (iv)
6 members, nominated by the State
Government from Teachers/Professors of the Colleges/Universities of Madhya
Pradesh, amongst whom one person shall be from Scheduled Tribes. (1)
The Chief Minister of Madhya Pradesh
shall be the Chairman of the General Council. (2)
The Minister-in-charge of Higher
Education shall be the Vice-Chairman of the General Council. (3)
The Vice-Chancellor of the University shall
be the Secretary of the General Council. (1)
Subject to the provisions of
sub-section (2) and (3) the term of office of the members of the General
Council shall be four years. (2)
Where a member of the General Council
becomes such member by reason of the office or appointment he hold, or is a
nominated member, his membership shall terminate when he ceases to hold such
office or appointment or, as the case may be, his nomination is withdrawn or
cancelled. (3)
A member of the General Council shall
cease to be a member, if he resigns or becomes of unsound mind or, becomes
insolvent or is convicted of a criminal offence involving moral turpitude or if
a member other than the Vice-Chancellor accepts a full time appointment in the
University or if he fails to attend three consecutive meetings of the General
Council without the leave of the Chairman or acts against the interests of the
University. (4)
A member of the General Council may
resign his office by a letter addressed to the Chairman and such resignation
shall take effect as soon as such resignation has been accepted by him. (5)
any vacancy in the General Council
shall be filled either by appointment or nomination, as the case may be, of a
person by the respective authority entitled to make the same and the person so
appointed or nominated shall hold office so long only as the member in whose
place he is appointed or nominated could hold office if the vacancy had not
occurred. The
General Council shall have the following powers, namely:-- (i)
to exercise the powers and functions
of University laid down in Section 7, except where such powers are given to
some other authority or officer of the University; (ii)
to review from time to time the broad
policies and programmes of the University and to take measures for the
improvement and development of University; (iii)
to consider and pass resolutions as
deemed fit on the annual report, financial estimates, annual accounts and the
audit reports on such accounts; (iv)
to delegate all or any of its powers
to the Vice-Chancellor or any committee or any sub-committee or to any one or
more of its members or any employee of the University; and (v)
to perform such other functions as it
may deem necessary for the efficient functioning and administration of the
University. (1)
The General Council shall meet at
least once in a year and at least fifteen days notice shall be given for its
meetings. (2)
The Chairman shall preside over the
meeting and in his absence, the members present shall elect a person from
amongst themselves to preside over the meeting. (3)
One third of the total number of
members of the General Council shall form the quorum for a meeting. (4)
Each member shall have one vote and if
there be equality of votes on any question to be determined by the General
Council, the Chairman or the person presiding over the meeting shall, in
addition, have a casting vote. (5)
If urgent action by the General council
becomes necessary, the Chairman may permit the business to be transacted by
circulation of papers to the members of the General Council, and the action
proposed to be taken shall not be taken unless agreed to by a majority of the
members of the General Council and the action so taken shall be forthwith
intimated to all the members of the General Council and the papers shall be
placed before the next meeting of the General council for confirmation. (6)
A report of the working of the
University during the previous year, together with a statement of receipts and
expenditure, the balance sheet duly audited, and the financial estimate shall
be presented by the Vice-Chancellor to the General Council at its annual
meeting. (1)
The Executive Council shall be the
Chief Executive body of the University. (2)
The administration, management and
control of the University and the income thereof shall be vested with the
Executive Council which shall control and administer the property and funds of
the University. (1)
The Vice-Chancellor shall be the
Chairman of the Executive Council. (2)
The Executive Council shall consist of
the following members, namely:-- (i)
The Vice-Chancellor; (ii)
Two members of the General Council to
be nominated by the General Council; (iii)
Principal Secretary/Secretary of
Higher Education Department, Government of Madhya Pradesh or his nominee not
below the rank of Deputy Secretary; (iv)
Principal Secretary/Secretary of
Finance Department, Government of Madhya Pradesh or his nominee not below the
rank of Deputy Secretary; (v)
Two whole time teachers of the
University by rotation according to seniority-cum-merit, amongst whom one shall
be from Scheduled castes; (vi)
Two persons nominated by Chancellor,
who have made eminent contribution in the field of education amongst whom one
shall be a woman; (vii)
Four persons nominated by the State
Government-Two academicians and two eminent persons from any field, out of
these four persons one each shall be a person belonging to Scheduled Tribes and
Other Backward Classes. (1)
where a person has become a member of
the Executive Council be reason of the office or appointment he holds, his
membership shall terminate when he ceases to hold that office or appointment. (2)
A member of the Executive Council
shall cease to be a member if he resigns or becomes of unsound mind or becomes
insolvent or is convicted of a criminal offence involving moral turpitude or if
a member other than the Vice-Chancellor or a member of a faculty accepts a full
time appointment in the University or if he fails to attend three consecutive
meetings of the Executive Council without the leave of the Chairman of the
Executive Council, or acts against the interests of the University. (3)
Unless their membership of the
Executive Council is previously terminated as provided in sub-section (1) or
(2), members of the Executive council shall relinquish their membership on the
expiry of three years from the date on which they become members of the
Executive Council. (4)
A member of the executive Council
other than an ex-officio member may resign his office by a letter addressed to
the Chairman of the Executive Council and such resignation shall take effect as
soon as it is accepted by the Chairman of the Executive Council. (5)
Any vacancy in the Executive Council
shall be filled either by appointment or nomination, as the case may be, by the
respective authority entitled to make the same and on the expiry of the period
of the vacancy such appointment or nomination shall cease to be effective. Without
prejudice to the provisions of Section 14, the Executive Council shall have the
following powers and functions:-- (i)
to create, abolish or classify
teaching posts in the University and to determinate the qualifications,
emoluments and duties attached thereto after considering the recommendations of
the Academic Council: Provided
that teaching post shall be created with the prior approval of the State
Government; (ii)
to appoint from time to time, the
Registrar, the librarian, professors and other members of the teaching staff as
may be necessary on the recommendations of the selection committee constituted
by regulations for the purpose: Provided
that it shall not be necessary to constitute any selection committee for making
appointment:-- (a)
to any supernumerary post; or (b)
to the post of Professor of a high
academic distinction, eminence and professional attainment; (iii)
to create administrative, ministerial
and other necessary posts, with the prior sanction of the State Government and
to determine the minimum qualifications and emoluments of such posts; (iv)
to manage and regulate the finances,
accounts, investments, property, business and all other administrative affairs
of the University and for that purpose to appoint such agents, as it may deem
fit; (v)
to transfer or accept transfer of any
movable or immovable property on behalf of the University; (vi)
to enter into, vary, carryout and
cancel contracts on behalf of the University and for that purpose to appoint
such officers as it may deem fit; (vii)
to provide the buildings, premises,
furniture and apparatus and other means needed for carrying on the work of the
University; (viii)
to entertain, adjudicate and to
redress any grievances of the officers of the University, the teachers, the
students and employees who may, for any reason, feel aggrieved; (ix)
to appoint examiners and moderators,
and if necessary to remove them and to fix their fees, emoluments and
travelling and other allowances, after consulting the Academic Council; (x)
to select a common seal for the
University and to provide for the custody of the seal; (xi)
to delegate any of its powers except
the powers to make regulations, to any officer or authority, either temporarily
or permanently; (xii)
to exercise such other powers and to
perform such other duties as may be conferred or imposed on it by or under this
Act; and (xiii)
to make arrangement for appointment of
teachers and other employees of University, other than Vice-Chancellor and
predetermination of their service conditions and filing up of temporary
vacancies. (1)
The Executive Council shall meet at
least once in four months. (2)
The Chairman of the Executive Council
shall preside over a meeting of the Executive Council, and in his absence, the
members present shall elect a person from amongst themselves to preside over
the meeting. (3)
Four members of the Executive Council,
shall form the quorum at any meeting thereof. (4)
Each member of the Executive Council
shall have one vote and if there be equality of votes on any question to be
determined by the Executive Council, the Chairman of the Executive Council, or
as the case may be, the member presiding over that meeting shall, in addition,
have a casting vote. (5)
If urgent action by the Executive
Council becomes necessary, the Vice-Chancellor may permit the business to be
transacted by circulation of papers to the members of the Executive Council and
the action proposed to be taken shall not be taken unless agreed to by a
majority of members of the Executive Council and the action so taken shall be
forthwith intimated to all the members of the Executive Council and the papers
shall be placed before the next meeting of the Executive Council for
confirmation. (1)
Subject to the provisions of this Act,
and the regulations made in this behalf, the Executive Council may, by
resolution, constitute such standing committees or appoint ad-hoc committees
for such purposes and with such powers as the Executive Council may think fit
for exercising any power or discharging any function of the University or for
enquiring into, reporting or advising upon any matter relating to the
University. (2)
The Executive Council, while
constituting or appointing committee, shall ensure that the proper
representation of the principals, teachers and learned persons of Hindi, social
workers and/or other learned persons of any subject is made: Provided
that no member, officer or employee of the University shall be nominated as a
member for more than two committees. (3)
The Executive Council may also
constitute other committees or sub-committees as may be prescribed by
regulations. (4)
The Executive Council may co-opt such
persons to a standing committee or an ad-hoc committee as it considers suitable
and may permit them to attend the meetings of the Executive Council. The
Academic Council shall be the academic body of the University and shall,
subject to the provision of this Act and the Statutes, Ordinances and
regulations made thereunder, have power of control and general regulation of
and be responsible for the maintenance of standards of instructions, education
and examination of the University and shall exercise such other powers and
perform such other duties as may be conferred or imposed upon it by this Act
and the Statutes, Ordinances and regulations made thereunder, and it shall have
the right to advise the Executive Council on all academic matters. (1)
The Academic Council shall consist of
the following members, namely:-- (i)
the Vice-Chancellor, who shall be the
Chairman thereof; (ii)
three experts nominated by Vice-Chancellor,
who are working in other Universities; (iii)
all the Deans and Heads of the
Department of the University nominated by the Vice-Chancellor, not exceeding
more than three by rotation; (iv)
two professors other than the Heads of
the Departments, if any; and (v)
one member of the teaching staff
representing associate and assistant professors of the University nominated by
the Vice-Chancellor: Provided
that an employee of the University shall not be eligible for nomination under
clause (ii) above. (2)
The term of office of the members
other than ex-officio members shall be three years: Provided
that the term of the first Academic Council shall be five years. Subject
to the provisions of this Act and the Statutes, Ordinances and regulations made
thereunder, the Academic Council shall, in addition to all other powers vested
in it, have the following powers, namely:-- (i)
to report on any matter referred or
delegated to it by the General Council or the Executive Council; (ii)
to make recommendations to the
Executive Council with regard to the creation, abolition or classification of
teaching posts in the University and the qualifications, emoluments and duties
attached thereto; (iii)
to formulate and modify or revise
schemes for organisation of the faculties and to assign to such faculties their
respective subjects and also to report to the Executive Council as the
expediency of the abolition or sub-division of any faculty or the combination
of one faculty with another; (iv)
to make arrangements through
regulations for the instruction and examination of persons other than those
enrolled in the University; (v)
to promote research within the
University and to require, from time to time, report on such research; (vi)
to consider proposals submitted by the
faculties; (vii)
to appoint committees for admission to
the University; (viii)
to recognize diplomas and degrees of
other Universities and institutions and to determine their equivalence in
relation to the diplomas and degrees of the University; (ix)
to fix, subject to any conditions
accepted by the General Council, the time, mode and conditions of competitions
for fellowships, scholarships and other prizes and to award the same; (x)
to make recommendations to the Executive
Council in regard to the appointment of examiners and if necessary their
removal and the fixation of their fees, emoluments, and travelling and other
expenses; (xi)
to declare the result of the various
examinations or to appoint committees or officers to do so, and to make
recommendations regarding the conferment of grant of degrees, honors, diplomas,
titles and marks of honour; (xii)
to award stipends, scholarships,
medals and prizes, and to make other awards in accordance with the Ordinances
and such other conditions as may be attached to the awards; (xiii)
to publish list of prescribed or
recommended text books and to publish syllabus of the prescribed courses of
study; (xiv) to prepare such forms and registers as are, from time to
time, prescribed by regulations'; and (xv)
to perform, in relation to academic
matters, all such duties and to do all such acts as may be necessary for the
proper carrying out of the provisions of this Act and the Statutes, Ordinances
and regulations made thereunder. (1)
The Academic Council shall meet as
often as may be necessary, but not less than twice during an academic year. (2)
The Chairman of the Academic Council
shall preside over the meeting of the Academic Council and in his absence the
members present shall elect a person from amongst themselves to preside over
the meeting. (3)
One half of the total number of
members of the Academic Council shall form the quorum for a meeting of the
Academic Council. (4)
Each member of the Academic Council
shall have one vote and if there be an equality of votes on any question to be
determined by the Academic Council, the Chairman of the Academic Council or, as
the case may be, the member presiding over the meeting, shall in addition have
a casting vote. (5)
If urgent action by the Academic
Council becomes necessary, the Vice-Chancellor may permit the business to be
transacted by circulation of papers to the members of the Academic Council and
the action proposed to be taken shall not be taken unless agreed to by a
majority of members of the Academic Council and the action so taken shall be
intimated forthwith to all the members of the Academic Council and the papers
shall be placed before the next meeting of the Academic Council for
confirmation. Faculties
shall be constituted as prescribed under the statute. (1)
There shall be a Finance committee
consisting of the following members, namely:-- (i)
the Vice-Chancellor; (ii)
three members nominated by the
Executive Council from amongst its members; (iii)
an officer each of the Finance
Department and the Higher Education Department (not below the rank of Deputy
Secretary) Government of Madhya Pradesh, to be nominated by the State
Government; (2)
the Finance committee shall have the
following powers, duties and functions, namely:-- (i)
to examine and scrutinize the annual
budget of the University and to make recommendations on financial matters to
the Executive council; (ii)
to consider all proposals for new
expenditure and to make recommendations to the Executive council; (iii)
to consider the periodical statements
of accounts and to review the finances of the University from time to time and
to consider re-appropriation statements and audit reports to make
recommendations to the Executive Council; (iv)
to give its views and to make
recommendations to the Executive Council on any financial matter affecting the
University either on its own initiative or on reference from the Executive
Council or the Vice-Chancellor. (3)
The Finance committee shall meet at
least once in six months and three members of the Finance Committee shall form
its quorum. (4)
The Vice-Chancellor shall preside over
the meetings of the Finance Committee, and in his absence the members present
shall elect a person from amongst themselves to preside over the meeting. The
following shall be the officers of the University, namely:-- (i)
the Vice-Chancellor; (ii)
the Pro Vice-Chancellor; (iii)
the Heads of the Departments; (iv)
the Registrar; and (v)
such officers as may be prescribed by
the regulations. (1)
The Vice-Chancellor shall be appointed
by the Chancellor from a panel of not less than three persons recommended by
the committee constituted under sub-section (2) or sub-section (6): Provided
that if the person or persons approved by the Chancellor out of those
recommended by the committee are not willing to accept the appointment, the
Chancellor may call for fresh recommendation from such committee: Provided
further that the first Vice-Chancellor of the University shall be appointed by
the Chancellor after consultation with the State Government. (2)
The Chancellor shall appoint a
committee consisting of the following persons, namely:-- (i)
one person nominated by the Executive
Council; (ii)
a member nominated by the State
Government; (iii)
one person nominated by the Chairman
of the University Grants Commission; (iv)
one person nominated by the
Chancellor. The
Chancellor shall appoint one of the four persons to be the Chairman of the
committee. (3)
For constituting the committee under
sub-section (2), the Chancellor shall, six months before the expiry of the term
of the Vice-Chancellor, call upon the Executive Council and the Chairman of the
University Grants Commission to choose their nominees and if any or both of
them fail to do so within one month of the receipt of the Chancellor's
communication in this regard, the Chancellor may, further nominate anyone or
both persons, as the case may be. The State Government shall make nomination
within time limit. (4)
No person who is connected with the
University or any College shall be elected or nominated on the committee under
sub-section (2). (5)
The committee shall submit the panel
within six weeks from the date of its constitution or such further time not
exceeding four weeks as may be extended by the Chancellor. (6)
If for any reasons the committee
constituted under sub-section (2) fails to submit the panel within the period
specified in sub-section (5), the Chancellor shall constitute another committee
consisting of four persons, not connected with the University or any college,
one of whom shall be designated as the Chairman, and the committee so
constituted shall submit a panel of three persons within a period of six weeks
or such shorter period as may be specified from the date of its constitution. (7)
If the committee constituted under
sub-section (6) fails to submit the panel within the period specified therein,
the Chancellor may appoint any person whom he deems fit, to be the
Vice-Chancellor. (8)
The terms and conditions of services
of the Vice-Chancellor shall be such as may be prescribed by the Statutes. (9)
The Vice-Chancellor shall hold office
for a term of four years or upto the age of seventy years, whichever is
earlier: Provided
that his term shall be renewable once upto a maximum period of two years but
age not exceeding seventy years, by a resolution to that effect by the General
Council and upon the expiry of his term, he shall continue in office until his
successor is appointed and enters upon his office. (10)
The Vice-Chancellor shall,-- (i)
ensure that the provisions of this Act
and the Statutes, Ordinances and regulations made thereunder are duly observed; (ii)
have all powers relating to the proper
maintenance of discipline in the University. (11)
If, in the opinion of the Vice-Chancellor,
any emergency has arisen, which requires that immediate action be taken, he
shall take such action as he deems necessary and shall report the same for
confirmation in the next meeting of the Executive Council which in the ordinary
course would have dealt with the matter. (12)
The Vice-Chancellor shall be the
principal executive and academic officer of the University and Ex-officio
chairman of the Academic Council and he shall, in the absence of the
Chancellor, preside over the convocation of the University and confer degrees
on persons entitled to receive them. (13)
The Vice-Chancellor shall exercise
general control over the affairs of the University and shall be responsible for
the due maintenance of the discipline in the University. (14)
The Vice-Chancellor may take any
action in any emergency which in his opinion calls for immediate action and he
shall in such a case and as soon as may be thereafter report his action to the
authority which will ordinarily have dealt with the matter. (15)
The Vice-Chancellor shall be
responsible for the proper administration of the University and for a close
co-ordination and integration of teaching, research and extension education. (16)
If at any time upon representation
made or otherwise and after making such enquiries as may be deemed necessary,
it appears to the Chancellor that the Vice-Chancellor:-- (i)
has made default in performing any
duty imposed on him by or under this Act; or (ii)
has acted in a manner prejudicial to
the interests of the University; or (iii)
is incapable of managing the affairs
of the University; the
Chancellor may, notwithstanding the fact that the terms of office of the
Vice-Chancellor has not expired by an order in writing stating the reasons
therein require the Vice-Chancellor to relinquish his office as from such date
as may he specified in the order. (17)
No order under sub-section (16) shall
be passed unless the particulars of the grounds on which such action is
proposed to be taken are communicated to the Vice-Chancellor and he is given a
reasonable opportunity of showing cause against the proposed order. (18)
As from the date specified in the
order under sub-section (16), the Vice-Chancellor shall be deemed to have
relinquished the office and the office of the Vice-Chancellor shall fall
vacant. (19)
In the event of the occurrence of any
vacancy including a temporary vacancy in the office of the Vice-Chancellor by
any reasons, the Pro-Vice-Chancellor and if the Pro-Vice-Chancellor is not
available, the Dean of any faculty nominated by the Chancellor for that purpose
shall act as the Vice-Chancellor until the date on which a new Vice-Chancellor
appointed under sub-section (1) or sub-section (7) to fill such vacancy enters
upon his office: Provided
that the arrangement contemplated in this Section shall not continue for a
period of more than six months. The
Vice-Chancellor shall nominate one of the Dean as Pro-Vice-Chancellor and he
shall hold office during the pleasure of the Vice-Chancellor and shall perform
such function as may be assigned to him by the Vice-Chancellor. (1)
there shall be a Head of the
Department for each of the departments in the University. (2)
The powers, functions, appointments
and the conditions of service of the Heads of the Departments shall be as
prescribed by the Statutes. (1)
The Registrar shall be a whole time
officer of the University and will be appointed by the State Government, or
will be appointed on the deputation. The terms and conditions of service of the
Registrar shall be such as may be prescribed by the Statutes. (2)
The Registrar shall be the ex-officio
Secretary of the Executive Council, Academic Council, Finance Committee and the
faculties, but shall not be deemed to be a member of any of these authorities. (3)
The Registrar shall,-- (i)
comply with all directions and orders
of the Executive Council and the Vice-Chancellor; (ii)
be the custodian of the records,
common seal, and such other property of the University as the Executive council
shall commit to his charge; (iii)
call a meeting of the Executive
Council forthwith in an emergency, when neither the Vice-Chancellor nor the
officer duly authorised is able to act and to take its discretion for carrying
on the work of the University; (iv)
be directly responsible to the Vice-Chancellor
for the proper discharge of his duties and functions; (v)
represent the University in suits or
proceeding by the university, sign powers of attorney and verify the pleadings
or depute representatives for the purpose; (vi)
perform such other duties as may be
assigned from time to time by the Executive Council or the Vice-Chancellor; and (vii)
be responsible for maintaining the
permanent record of the academic performance of students of the University
including the courses taken, grades obtained, degree awarded, prizes or other
distinctions won, and any other items pertinent to the academic performance of
the students. (4)
In the event of the post of the
Registrar remaining vacant for any reason, the Vice-Chancellor may authorise
any officer in the service of the University to exercise such powers, functions
and duties of the Registrar as the Vice-Chancellor deems fit. (1)
The Executive Council shall constitute
Selection Committee for making recommendations to the Executive Council for appointment
to posts of professors, associate professors and other teachers in the
University. (2)
The Selection Committee shall consist
of the following members:-- (i)
the Vice-Chancellor, who shall be the
Chairman of the Committee; (ii)
two subject experts nominated by the
chancellor from a panel submitted by the Academic Council of three experts in
the subject, not connected with the University in any manner whatsoever: Provided
that atleast one of the two experts shall be nominated from category of
Scheduled Castes, Scheduled Tribes or Other Backward Classes. In case of
non-availability of an expert from these categories, one Administrative officer
not below the rank of Commissioner, who belongs to reserved categories, shall
be nominated; (iii)
three members nominated by the State
Government. (3)
The meeting of the Selection Committee
shall be convened by the Vice-Chancellor as and when necessary and three
members shall constitute its quorum. (4)
On the recommendation of the Executive
Council, the Vice-Chancellor shall have power to appoint reputed scholars and
subject experts in the University on special service conditions so as to
attract them for teaching. (5)
To achieve the objective of the
University, the State Government may employ its teachers on deputation for a
fixed tenure following a prescribed procedure. Subject
to the provisions of this Act and the Ordinances and regulations made
thereunder, the Statutes may provide for all or any of the following matters,
namely:-- (a)
the constitution, powers and duties of
such bodies as may be deemed necessary to constitute from time to time; (b)
the manner of election or appointment
and the term of office of the members of the bodies referred to in clause (a)
including the continuance in the office of the first members and filling of
vacancies of members and all other matters relating to those bodies for which
it may be necessary or desirable to provide; (c)
emoluments and other terms and
conditions of service of the Vice-Chancellor and his powers and duties; (d)
the term of office, conditions of
service and emoluments of the Pro-Vice-Chancellor and his powers and duties; (e)
powers and duties of the Registrar,
and other officers and employees of the University and the conditions of their
service; (f)
the constitution of a pension and the
establishment of an insurance scheme and provision of gratuity and other
benefits for the benefit of the officers, teachers and other employees of the
University; (g)
the holding of convocation to confer
degrees; (h)
conferment of honorary degrees; (i)
the withdrawal of degrees, diplomas,
certificates and other academic distinctions; (j)
the establishment and abolition of
faculties, halls, colleges, teaching departments, schools of studies and
institutions maintained by the University; (k)
the conditions under which colleges
and other institution may be omitted to the privileges of the University; (l)
the extent of the autonomy which the
teaching departments of the University, schools of studies or colleges may have
and the matters in relation to which such autonomy may be exercised; (m)
qualifications of Professors, Readers,
Lecturers and other teachers in affiliated colleges and recognized
institutions; (n)
the administration of endowments, and
the institutions of fellowships, scholarships, studentships, exhibitions, bursaries,
medals, prizes and other awards; (o)
the emoluments and terms and
conditions of service of the officers and the emoluments and scales of teachers
of the University paid by the University; (p)
the mode of determining seniority of
Officers and employees of the University; (q)
the maintenance of a register of
registered graduates; (r)
establishment and constitution of
Bureau for publications and translation in Hindi; and (s)
all other matters which by this Act
are to be provided for by Statutes. (1)
The First Statutes of the University
shall be prepared by the Executive Council. (2)
The General Council may, from time to
time make, amend or repeal any statutes. Subject
to the provisions of this Act and the Statutes and regulations made thereunder,
the Ordinances may provide for all or any of the following matters, namely:- (a)
the admission of students to centres,
teaching departments, schools' of studies and laboratories and levy of fees and
their enrolment:-- (b)
the degrees, diplomas, certificates
and other academic distinctions to be awarded by the University and the
qualifications of the same; (c)
the examinations leading to the
degrees, diplomas and certificates of the University; (d)
the fees to be charged for courses of
study in the University and for admission to the examination, degrees and
diplomas of the University; (e)
laying down conditions for appearing
at examinations for degrees, diplomas, certificates and other academic
distinction; (f)
conduct of examinations; (g)
the condition of the award of
fellowships, scholarship, studentships, exhibitions, medals, prizes etc; (h)
the maintenance of discipline amongst
the students of the University; (i)
the conditions of residence of the
students of teaching departments, colleges, schools of studies and the levy of
fees for residence in halls; (j)
the recognition and inspection of
halls; (k)
the special arrangements, if any,
which may be made for the residence, discipline and teaching of women students
and prescribing for them special courses of study; (l)
giving of moral instructions; (m)
the management of colleges and other
institutions founded or maintained by the University; (n)
the supervision and inspection of
colleges and other institutions admitted to the privileges of the University; (o)
the duties, qualifications and
conditions of appointment including pay scales of teachers of the University
paid by the University; (p)
the duties and powers of the Boards
and committees to be appointed by the University jointly with any other
University or body; (q)
the rules to be observed and enforced
by affiliated colleges and recognized institutions in respect of transfer of
students; (r)
the register of students to be kept by
affiliated colleges and recognised institutions; (s)
the mode of execution of contracts or
agreements by or on behalf of the University; (t)
the rates at which travelling
allowance and daily allowance shall be admissible to the members of the
authorities, committees and other bodies of the University, the examiners, the
officers and staff of the University; (u)
constitution of students' union and
its mode; and (v)
all other matters which by this Act
are also to be or may be provided for by the Ordinances: Provided
that an Ordinance under item (o) shall be subject to the payment of the
salaries to the teachers of the University paid by the University in accordance
with scales fixed by the Executive Council by Ordinance with the prior approval
of the State Government. (1)
All Ordinances except the first
Ordinance shall be made by the Executive Council. (2)
An Ordinance made by the Executive
Council shall come into force from the date on which it is approved by the
General Council. (1)
Subject to the provisions of this Act,
the Executive Council shall have, in addition to all the other powers vested in
it, the power to frame regulations to provide for the administration and
management of the affairs of the University: Provided;
that the Executive Council shall not make any regulation affecting the status,
powers or constitution of any authority of the University until, such authority
has been given an opportunity of expressing the opinion in writing on the
proposed changes, and any opinion so expressed shall be considered by the
Executive Council: Provided
further that except with the prior concurrence of the Academic Council, the
Executive Council shall not make, amend or repeal any regulation affecting any
or all of the following matters, namely:-- (i)
the constitution, powers and duties of
the Academic Council; (ii)
the authorities responsible for
organising teaching in connection with the University courses and related
academic programmes; (iii)
the establishment and abolition of
faculties, departments, halls and institutions; (iv)
conditions and modes of appointment of
examiners, and conduct and standard of examinations or any other course of
study; (v)
mode of enrollment and admission of
students; (vi)
examinations to be recognised as
equivalent to conduct and standard of examinations of the University. (2)
The Academic Council shall have the
power to propose regulations on all the matters specified in clauses (i) to
(vi) of sub-section (1) and matters connected therewith or incidental thereto. (3)
Where the Executive Council has
rejected the draft of a regulation proposed by the Academic Council, the
Academic Council may appeal to the Chancellor and the Chancellor may, by order,
direct that the proposed regulation may be laid before the next meeting of the
General Council for its approval and pending such approval of the General
Council it shall have effect from such date as may be specified in that order: Provided
that if the regulation is not approved by the General council at such meeting,
It shall cease to have effect. (4)
All regulations made by the Executive
Council shall be placed before the General Council at its next meeting, and the
General Council shall have the power to amend or cancel any regulation made by
the Executive Council: Provided
that the regulations so far as they relate to the gratuity and pension as
enumerated in section 40, shall come into force only after approval by the
General Council. (1)
The Chancellor at least once in every
five years constitute a commission to review the working of the University and
to make recommendations. (2)
The Commission shall consist of not
less than three eminent educationists one of whom shall be the Chairman of such
Commission appointed by the Chancellor in consultation with the State
Government. (3)
The terms and conditions of the
appointment of the members shall be such as the Chancellor may determine. (4)
The Commission shall, after holding
such enquiry as it deems fit, make its recommendation to the Chancellor. (5)
The Chancellor may take such action on
the recommendation as he deems fit. All
the permanent employees of the University shall be entitled to the benefit of
the gratuity and pension in accordance with such Statutes as may be framed in
that behalf. The State Government will not have any responsibility of payment
of pension and gratuity of the teachers, officers, employees appointed by the
university. (1)
There shall be for the University, a
University Fund which shall include-- (i)
any contribution or grant made by the
State Government; (ii)
any contribution or grant made by the
University Grants Commission or the Central Government; (iii)
any bequests, donations, endowments or
other grants made by private individuals or institutions; (iv)
income received by the University from
fees and charges; and (v)
amounts received from any other
source. (2)
The amount in the said Fund shall be
kept in a scheduled bank as defined in the Reserve Bank of India Act, 1934 (No.
2 of 1934) or may be invested in such securities authorised by the Indian
Trusts Act, 1882 (No. 2 of 1882) as may be decided by the Executive Council. (3)
The said Fund may be utilized for such
purpose of the University and in such manner as may be prescribed by
regulations. (1)
The annual accounts of the University
shall be prepared under the directions of the Executive Council. (2)
The accounts of the University shall,
at least once in a year, be audited by the auditors appointed by the Executive
Council: Provided
that the State Government shall have the powers to direct, whenever considered
necessary, an audit of the accounts of the University including the
institutions managed by it, by such auditors as it may specify. (3)
A copy of the audited accounts
together with the audit report shall be placed before the General Council and
also shall be submitted to the State Government and thereafter it shall be
published by the Executive Council. (4)
The annual accounts shall be
considered by the General Council at its annual meeting and the General Council
may pass resolutions with reference thereto and communicate the same to the
Executive Council and the Executive Council shall consider the suggestions made
by the General Council and take such action thereon as it deems fit and the
executive Council shall inform the General Council at its next meeting all
actions taken by it or the reasons for not taking action. (1)
The Executive Council shall prepare
before such date as may be prescribed by the regulations, the financial
estimates for the ensuing year and place the same before the General Council. (2)
The Executive Council may, in case
where the expenditure is in excess of the amount provided in the budget is to
be incurred or in cases of urgency for reasons to be recorded in writing, incur
expenditure subject to such restrictions and conditions specified in the
regulations and where no provision has been made in the budget in respect of
such excess expenditure a report shall be made to the General Council at its
next meeting. (1)
The Executive Council shall prepare an
annual report, containing such particulars as are prescribed by regulations or
as may be specified by the General Council by passing resolution and the
Executive Council shall take action in accordance therewith and the action
taken shall be intimated to the General Council. (2)
Copies of the annual report along with
the resolution of the General Council thereon shall be submitted to the State
Government and the State Government shall, as soon as may be, cause the same to
be laid on the table of the Legislative Assembly. All
contracts relating to the management and administration shall be executed by
the Vice-Chancellor under his seal and signature, when the value of the
contract is above ten lakh rupees and by the Registrar, when its value does not
exceed ten lacs rupees. Notwithstanding
anything contained in any other law for the time being in force, the University
shall have power to grant degree, diplomas, certificates and other academic
distinctions and titles under this Act.. If
not less than two thirds of the members of Academic Council, recommend that an
honorary degree or academic distinction and titles be conferred on any person
on the ground that he is in their opinion by reason of eminent attainment and
position, fit and proper to receive such degrees or academic distinction and
title, the General Council may, by a resolution, decide that the same may be
conferred on the person recommended. (1)
The General Council may, on the
recommendation of the Executive Council, withdraw any distinction, degree,
diploma or privilege conferred on or granted to any person, by a resolution
passed by the majority of not less than two thirds of the total member of the
General Council present and voting at the meeting, if such person has been
convicted by a court of law for an offence which in the opinion of the General
Council involves moral turpitude or if has been guilty of gross misconduct. (2)
No action under this section shall be
taken against any person unless he has been given an reasonable opportunity to
show cause against the action proposed to be taken. (3)
A copy of the resolution passed by the
General Council shall be immediately sent to the person concerned. (4)
Any person aggrieved by the decision
taken by the General Council may appeal to the Chancellor within thirty days
from the date of the receipt of such resolution and the decision of the
Chancellor in such appeal shall be final. The
State Government may transfer to the University, buildings, lands or any other
property, whether movable or immovable, for use and management by the
University on such conditions and subject to such limitations as the State
Government may deem fit for the purpose of this Act. (1)
No act or proceeding of any authority,
committee or body of the University shall be invalid merely by reason of-- (a)
any vacancy in or defect in the
constitution thereof; or (b)
any defect in the nomination or
appointment of a person acting as a member thereto; or (c)
any irregularity in its procedure not
affecting the merits of the case. (2)
No resolution of any authority or body
of the University shall be deemed to be invalid on account of any irregularity
in the service of notice upon any member provided that the proceedings of such
authority or body were not prejudicially affected by such irregularity. If
any difficulty arises with respect to the establishment of the University or in
connection with the first meeting of any authority of the University or
otherwise in first giving effect to the provisions of this Act and the
regulations, the Chancellor may, at any time, before all authorities of the
University have been constituted, by order, make any appointment or do anything
consistent, so far as may be, with the provisions of this Act and the
regulations, which appear to him necessary or expedient for the purpose of
removing the difficulty and every such order shall have effect as if such
appointment or action had been made or taken in the manner provided in this Act
and the Statutes, Ordinances and regulations: Provided
that before making any such order the Chancellor shall ascertain and consider
the opinion of the Vice-Chancellor and of such appropriate authority of the
University as may have been constituted. Notwithstanding
anything contained in this Act, the Vice-Chancellor may, with the previous
approval of the Chairman of the General Council and subject to the availability
of funds, discharge all or any of the functions of the University for the
purpose of carrying out the provisions of this Act and for that purposes may
exercise any powers or perform any duties, which by this Act are to be
exercised or performed by any authority of the University until, such authority
comes into existence as provided by this Act. (1)
If the State Government on receipt of
a report or otherwise, satisfied that a situation has arisen in which the
administration of the University cannot be carried out in accordance with the
provisions of the Act, without detriment to the interests of the University,
and it is expedient in the interest of the University so to do, it may by
notification, for reasons to be mentioned therein, direct that the provisions
of sub-section (2), (3), (4) and (5) shall, as from the date specified in the
notification (hereinafter in this section referred to as the appointed date),
apply to the University. (2)
The notification issued under
sub-section (1) (hereinafter referred to as the notification) shall remain in
operation for a period of one year from the appointed date and the State
Government may, from time to time, extend the period by such further period as
it may think fit so however that the total period of operation of the
notification does not exceed three years. (3)
As from the appointed date the
Vice-Chancellor, holding office immediately before the appointed date, shall
notwithstanding that his term of office has not expired, vacate his office, and
the Chancellor shall simultaneously with the issue of the notification appoint
the Vice-Chancellor, who shall hold office during the period of operation of
the notification: Provided
that the Vice-Chancellor shall be appointed by the Chancellor in consultation
with the State Government and may be removed by the Chancellor in the like
manner. Provided
further that the Vice-Chancellor may, notwithstanding the expiration of the
period of operation of the notification, continue to hold office thereafter
until his successor enters upon office but this period shall not exceed one
year. (4)
As from the appointed date, the
following consequences shall ensue, namely: (i)
Every person holding office as a
member of the Executive Council or the Academic Council, as the case may be,
immediately before the appointed date shall cease to hold that office; (ii)
until the Executive Council or
Academic Council, as the case may be, is reconstituted, the Vice-Chancellor
appointed under sub-section (3) shall exercise the powers and perform the
duties conferred or impose by or under this Act, on the Executive Council or
Academic Council: Provided
that the Chancellor may, if he Considers it necessary so to do, appoint a
committee consisting of an educationist, an administrative expert and a
financial expert to assist the Vice-Chancellor so appointed in exercise of such
powers and performance of such duties. (5)
Before the expiration of the period of
operation of the notification or immediately as early as practicable,
thereafter, the Vice-Chancellor shall take steps to constitute the Executive
Council and Academic Council in accordance with the provisions of the Act, and
the Executive Council and Academic Council as so constituted shall begin to
function on the date immediately following the date of expiry of the period of
operation of the notification or the date on which the respective bodies are so
constituted whichever is later: Provided
that if the Executive Council and Academic Council are not constituted before
the expiration of the period of operation of the notification, the
Vice-Chancellor shall on such expiration, exercise the powers of each of these
authorities subject to prior approval of the Chancellor till the Executive
Council or Academic Council, as the case may be, is so constituted. No
suit, prosecution or other legal proceedings shall lie against and no damages
shall be claimed from the University, the Vice-Chancellor, the authorities or
officers of the University or any other person in respect of anything which is
in good faith done or purported to have been done in pursuance of this Act or
any Statutes, ordinances and regulations made thereunder. The
provisions of this Act and any Statutes, ordinances and regulations made
thereunder shall have effect notwithstanding anything inconsistent therewith
contained in any other law for the time being in force or in any instrument
having effect by virtue of any law other than this Act. The
University shall be a non-affiliating University. (1)
Every Statute, Ordinance and regulation
made under this Act shall be published in the official Gazette. (2)
Every Statute, Ordinance and
regulation made under this Act shall be laid, as soon as may be after it is
made, before the Legislative Assembly. (3)
The power to make Statutes, Ordinances
and regulations shall include the power to give retrospective effect from the
date not earlier than the date of commencement of this Act, to the Statutes,
Ordinances and regulations or any of them but no retrospective effect shall be
given in any Statute, Ordinance and regulation so as to prejudicially affect
the interest of any person to whom such Statute, Ordinance and regulation are
applicable.ATAL BIHARI VAJPAYEE HINDI VISHWAVIDYALAYA
ADHINIYAM, 2011
PREAMBLE