DAYANANDA
SAGARA UNIVERSITY ACT, 2012 THE DAYANANDA SAGARA UNIVERSITY ACT, 2012 [Act No. 20 of 2013] [25th February, 2013] An Act to establish and
incorporate in the State of Karnataka a University of unitary in nature in
private sector by the Mahatma Gandhi VidyaPeetha Trust to promote and undertake
the advancement of applied University education in Life Sciences, Information
Technology, all branches of Engineering, Architecture, Management, Health Care
Education to include Medicine, Dentistry, Pharmacy, Physiotherapy, Nursing,
Allied Health and allied sectors and for the matters connected therewith or
incidental thereto. Whereas it is expedient to
establish and incorporate in the State of Karnataka a University of unitary in
nature in private sector by the Mahatma Gandhi VidyaPeetha Trust to promote and
undertake the advancement of applied University Education in Life Sciences,
Information Technology, all branches of Engineering, Architecture, Management,
Health Care Education to include Medicine, Dentistry, Pharmacy, Physiotherapy,
Nursing, Allied Health and allied sectors and for the matters connected
therewith or incidental thereto for the purposes hereinafter appearing; Be it enacted by the
Karnataka State Legislature in the sixty third year of the Republic of India as
follows:- (1)
This Act may be called the Dayananda Sagar University Act, 2012. (2)
It extends to the whole of the State of Karnataka. (3)
It shall come into force on such date as the State Government may,
by notification, in the official Gazette, appoint. In this Act, unless the
context otherwise requires,- (a)
"Academic Council" means the Academic Council of the
University as specified in section 25; (b)
"Agenda Matters" means all the matters and business to
be designated in the Statutes each of which can be either included in the
Agenda or be taken up for discussion and decision at a meeting of the Board of
Governors or the Board of Management or any Committees, as the case may be,
only subject to the prior written approval of the Chancellor, consenting to the
passing of such matters and business at such a meeting; (c)
"Board of Governors" means the Board of Governors of the
University as specified in section 23; (d)
"Board of Management" means the Board of Management of
the University as specified in section 24; (e)
"Chancellor", "Vice-Chancellor", "Pro
Vice-Chancellor" means respectively the Chancellor, Vice Chancellor and
Pro Vice Chancellor of the University; (f)
"Campus" means a campus established, maintained by the
University, wherever situated; (g)
"Committees" means the committees formed under this Act
or by the various functionaries of the University as the case may be and
includes the Nomination Committee, the Finance Committee and such other
committees; (h)
"Constituent College" means a college or institution
established and maintained by the University; (i)
"Finance Committee" means the Finance Committee of the
University as specified in section 27; (j)
"Government" means the Government of Karnataka; (k)
"National Accreditation Bodies" means a body established
by the Central Government for laying down norms and conditions for ensuring
academic standards of higher education, such as University Grants Commission,
All India Council of Technical Education, Medical Council of India,
Pharmaceutical Council of India, Indian Council of Agriculture Research,
National Assessment and Accreditation Council, National Council of Teacher
Education, Distance Education Council, Council of Scientific and Industrial
Research, and includes the Government; (l)
"Prescribed" means prescribed by rules made by the
Government under this Act; (m)
"Principal in relation to a Constituent College" means
the head of the Constituent College and includes, where there is no Principal
or in the absence of a Principal appointed, the Vice-Principal or any other
person for the time being appointed to act as Principal; (n)
"Registrar" means the Registrar of the University; (o)
"Regional Centre" means a centre established or
maintained by the University for the purpose of coordinating and supervising
the work of Study Centres in any region and for performing such other functions
as may be conferred on such centre by the Board of Management; (p)
"Sponsoring Authority" or "sponsoring body" in
relation to this Act means the Trust; (q)
"State" means State of Karnataka; (r)
"Statutes" and "Regulations" means
respectively, the Statutes and Regulations of the university made under this
Act; (s)
"Study centre" means a centre established and maintained
by the university for the purpose of advising, counseling or for rendering any
other assistance required by the students in the context of education; (t)
"Teacher" means and includes a Professor, Associate Professor,
Assistant Professor, or such other person as may be appointed for imparting
instruction or conducting or to guide research in the University or in a
Constituent College and includes the Principal of Constituent College in
conformity with the norms prescribed by the 'University Grants Commissions; (u)
"Trust" means Mahatma Gandhi VidyaPeetha Trust; (v)
"University Grants Commission" means the Commission
established under section 4 of the University Grants Commission Act, 1956
(Central Act 3 of 1956); (w)
"University" means the Dayananda Sagar University,
established and incorporated under this Act; (x)
"Visitor" means the visitor of the University as
specified in section 13. (1)
The Trust shall have the right to establish the University of
unitary in nature subject to and in accordance with the provisions of this Act. (2)
The proposal to establish a University shall be made to the State
Government by the Trust. (3)
The proposal shall contain the following particulars, namely:- (i)
the objects of the University along with the details of the Trust; (ii)
the extent and status of the University and the availability of
land; (iii)
the nature and type of programmes of study and research to be
undertaken by the University during a period of five academic years immediately
following the commencement date; (iv)
the nature of faculties, courses of study and research proposed to
be started; (v)
the campus development such as buildings, equipment and structural
amenities; (vi)
the phased outlays of capital expenditure for a period of five
academic years immediately following the commencement date; (vii)
the item-wise recurring expenditure, sources of finance and
estimated expenditure for each student; (viii)
the scheme for mobilizing resources and the cost of capital
thereto and the manner of repayments to each source; (ix)
the scheme of generation of funds internally through the recovery
of fee from students, revenues anticipated from consultancy and other
activities relating to the objects of the University and other anticipated
incomes; (x)
the details of expenditure on unit cost, the extent of concessions
or rebates in fee, freeship and scholarship for students belonging to
economically weaker sections and the fee structure indicating varying rate of
fee, if any, that would be levied on students who are either non resident
Indians or persons of Indian origin or sponsored by non resident Indians or
persons of Indian origin and students of nationalities other than India; (xi)
the years of experience and expertise in the concerned discipline
at the command of the Trust; as well as the financial resources; (xii)
the system for selection of students to the courses of study at
the University; and (xiii)
status of fulfillment of such other conditions as may be required
by the State Government to be fulfilled before the establishment of the
University. (4)
A Screening Committee shall be constituted by the State Government
consisting of three member who are Ex-officio members of Karnataka State Higher
Education Council to examine the proposals received, which shall make
recommendations to the State Government. (1)
Where the State Government, after considering the recommendations
of the screening Committee and holding such inquiry as it may deem necessary,
is satisfied that,- (i)
the Trust has ability to run an University with sufficient
infrastructure. (ii)
owns a land to the extent specified below in accordance with its
location, namely:- (a)
twenty five acres of land if it is within limits of Bruhat
Bangalore MahanagaraPalike; (b)
forty acres of land if it is out side the limits of Bruhat
Bangalore MahanagaraPalike but within Bangalore Metropolitan Region Development
Authority area; (c)
not less than sixty acres of land in the places other than the
places specified in clauses (a) and (b). The land specified above
shall consist of a single block and it shall be in the name of concerned
trust/foundation/institution/university itself. Based on the furnished
particulars required in sub-section (3) of section 3, the Government may direct
the Trust to establish the permanent Statutory Endowment Fund as specified in
section 47. (2)
After the establishment of the Permanent Statutory Endowment Fund,
the State Government may, by notification, in the official Gazette, accord
sanction for establishment of the University of unitary in nature in the State
by the name of "Dayananda Sagar University". (3)
The headquarters of the University shall be at Bangalore. The
University shall have Campuses or Regional Centres, Study Centres anywhere in
Karnataka and subject to the prior permission of the State Government and as
per UGC norms. (4)
The First Chancellor, the First Vice-Chancellor, First members of
the Board of Governors, First members of the Board of Management and the
Academic Council and all persons who may hereafter become such officers or
members, so long as they continue to hold such office or membership, shall
constitute a body corporate and can sue and be sued in the name of
the-University. (5)
On sanction for the establishment of the University under
sub-section (2), the land and other movable and immovable properties acquired,
created, arranged or built by the Trust for the purpose of the University shall
vest in the University. (6)
In all suits and other legal proceedings by or against the
University, the pleading shall be signed and verified by, and all processes in
such suits and proceedings shall be issued to and be served on the Registrar. (7)
The land, building and other properties of the University shall
not be used for any purpose other than incidental to the objects of the
University. The University shall be
self-financing and shall neither make a demand nor shall be entitled to any
maintenance grant-in-aid or any other financial assistance from the State or
any other body or corporation owned or controlled by the State: Provided that the State
may, provide financial support through grants or otherwise,- (a)
for research, development and other activities for which other
State Government organizations are provided financial assistance; or (b)
for any specific research or programmes receiving support from the
State Government; and (c)
for the benefit of similar universities in the State whether
subject to a change in State policy or otherwise: Provided further that the
university may receive any financial support from any other source. The University may have
Constituent Colleges, Regional Centres, additional campuses and Study Centres
at such places in the State as it deems fit after the completion of five years
after its establishment with prior approval of the State Government subject to
norms of UGC and other National Accreditation bodies. The University shall employ
a broad range of strategies to achieve its vision and objectives,- (i)
to provide instruction, teaching, training, research, consultancy
and development in various disciplines in areas such as Technical Education, in
Finance, in Management, Teaching-Learning, Technology in Professional
Education, Health Care to Include Medicine, Dentistry, Pharmacy, Nursing,
Allied Health and including other allied fields of development and make
provisions for research, advancement and dissemination of knowledge on these
fields; (ii)
to design and deliver high quality training, capacity building and
development systems for teachers in higher and professional education,
administrators and professionals working in Government, Public and Private
Sectors and development professionals in other systems; (iii)
to develop resource centers to contribute to quality education; (iv)
to establish Campuses and have study centers, Constituent Colleges
and Regional Centres at various locations in Karnataka and to contribute and
develop an understanding of educational changes in Technical and professional education
and social and human development as per norms of the University Grants
Commission with prior approval of the State Government; (v)
to institute degrees, diplomas, certificates and other academic
distinctions like award of credits on the basis of successful completion of
academic work evaluated through multiple methods of assessment; (vi)
to collaborate with any other universities, research institutions,
non-profit organizations, industry association, professional associations or
other organizations, to conceptualize, design, develop and offer specific
educational and research programmes, training programmes and exchange
programmes for students, faculty members and others; (vii)
to disseminate knowledge and develop a public debate on issues of
education and allied development fields through seminars, conferences,
executive education programmes, community development programmes, publications
and training programmes and events; (viii)
to undertake programmes for development and training of faculty
and researchers of the University in partnership with any other institutions of
quality with prior approval of the State Government; (ix)
to undertake collaborative research and advocacy with any
organizations with prior approval of the State Government; (x)
to undertake necessary or expedient action to pursue and promote
the objectives of the University; (xi)
to pursue any objectives as may be approved by the Government for
the enhancement of the education and other development sectors. The University shall have
the following powers, namely:- (i)
to establish and maintain Campuses, Regional Centres and Study
Centres in Karnataka as may be determined by the University from time to time
in the manner laid down by the Statutes with prior approval of the Government
and as per UGC norms; (ii)
to carry out all such other activities as may be necessary or
feasible in furtherance of the object of the University; (iii)
to confer degrees or other academic distinctions in the manner and
under conditions laid down in the Statutes; (iv)
to institute and award fellowships, scholarships and prizes,
awards, medals etc., in accordance with the Statutes; (v)
to demand and receive such fees, bills, invoices and collect
charges as may be fixed by the Statutes or rules, as the case may be; (vi)
to make provisions for extracurricular activities for students and
employees; (vii)
to make appointments of the Faculty, officers and employees of the
University or a Constituent College, Campuses, Regional Centres, Study Centres; (viii)
to receive voluntary donations and gifts of any kind not
prohibited by any Law for the time being in force and to acquire, hold, manage,
maintain and dispose of any movable or immovable property, including trust and
endowment properties for the purpose of the University or a Constituent College
or a Campus, Regional Centre, Study Centre; (ix)
to institute and maintain hostels and to recognize places of
residence for students of the University or a Constituent College; (x)
to supervise and control the residence and to regulate the
discipline among the students and all categories of employees and to lay down
the conditions of service of such employees, including the Code of Conduct for
the students and employees; (xi)
to create academic, administrative and support staff and other
necessary posts; (xii)
to co-operate and collaborate with other Universities in such a
manner and for such purposes as the University may determine from time to time; (xiii)
to organize and conduct refresher courses, orientation courses
workshops, seminars and other programmes for teachers, lesson writers,
evaluators and other academic staff; (xiv) to
determine standards of admission to the University or a Constituent College,
Regional Centres, Study Centres with the approval of Academic Council and to
make admission of students of Karnataka not less than the extent provided in
this Act; (xv)
to do all such other acts or things whether incidental to the
powers aforesaid or not, as may be necessary to further the objects of the
University; (xvi) to
institute Degrees, Diplomas, Certificates and other academic distinctions on
the basis of examination or any other method of evaluation approved by the
Government; (xvii) to
provide for the preparation of instructional materials, including films,
cassettes, tapes, video cassettes, CD, VCD and other software and other
relevant electronic and print media; (xviii)
to raise, collect, subscribe and borrow money with the approval of
the Board of Governors whether on the security of the property of the
University, for the purposes of the University; (xix) to
acquire and takeover and run the management of any other educational
institutions with the prior approval of the State Government; (xx)
to acquire properties with the prior approval of the Board of
Management; (xxi) to
undertake any other activities connected with or incidental to above objectives
of the University. The University admissions
shall be open to all persons irrespective of caste, class, creed, gender or
nation. All admissions shall be made on the basis of merit in the qualifying
examinations: Provided that forty percent
of the admissions in all courses of the university shall be reserved for the
students of Karnataka State and admissions shall be made through a Common
Entrance Examination conducted by the State Government or its agency and seats
shall be allotted as per the merit and reservation policy of the State
Government from time to time. Provided further that where
there are less than ten seats in any course like Post Graduate, Ph.d. and
Research they shall be reserved by clubbing such courses together and where
there are less than three posts in any course they shall be reserved by
rotation. The University shall seek
accreditation from respective statutory national accreditation bodies soon
after its establishment. Further all the courses run by Private Universities
shall be as per the regulations of the National Accreditation Bodies. The sponsoring body shall
have the following powers with reference to the University, each of which may
be exercised by the Sponsoring Body at its discretion, namely:- (i)
to appoint or re-appoint or terminate the appointment of the
Chancellor; (ii)
to constitute the first Board of Governors of the University; (iii)
to nominate the chairperson of the Board of Governors; (iv)
to nominate three persons as members of the Board of Governors; (v)
to nominate two persons as members of the Board of Management; (vi)
to determine the source of funds to be contributed to the
University Endowment Fund; (vii)
to determine the application and spending of monies by the
University; (viii)
to resolve any conflict at the meeting of the Board of Governors
in the manner provided for in this Act. The following shall be the
officers of the University, namely:- (i)
The Visitor; (ii)
The Pro-visitor; (iii)
The Chancellor; (iv)
The Vice-Chancellor; (v)
The Pro Vice-Chancellor; (vi)
The Registrar; (vii)
The Finance Officer; and (viii)
Such other officers as may be declared by the Statutes to be
officers of the University. (1)
His Excellency the Governor of Karnataka shall be the Visitor of
the University and the visitor may offer suggestions for the improvement of the
functioning of the University. (2)
The Visitor shall preside over the convocation of the University
for conferring degrees and diplomas. (3)
The Visitor shall have the following powers, namely:- (i)
to call for any paper or information relating to the affairs of
the University; (ii)
on the basis of the information received by the Visitor and if he
is satisfied that any order, proceedings or decision taken by any authority of
the University is not in conformity with the Act, Regulations, or Rules, he may
issue such directions as he may deem fit in the interest of the University and
the directions so issued shall be complied with by all the concerned. (1)
The Hon'ble Minister for Higher Education, Government of Karnataka
shall be the pro-visitor of the University.- (2)
The pro-visitor shall, when the Visitor is absent, preside at the
Convocation of the University for conferring degrees and diplomas. (1)
The Chancellor shall be appointed by the Sponsoring Body. (2)
The founder trustee of the Sponsoring Body shall be the first
Chancellor, who shall hold for life or till he demits office. (3)
The subsequent Chancellor shall be either the then Trustee of the
Sponsoring Body or such other person of eminence of national figure in the
field of education, science, culture or public life, when such an appointment
is being considered, as may be decided by the Sponsoring Body. (4)
The subsequent Chancellor so appointed shall hold the office as
determined by the Sponsoring Body. (5)
The Chancellor shall have such powers as may be conferred on him
by this Act or the Statutes made there under, which shall include the following
powers, namely:- (i)
to function as the head of the University; (ii)
to preside at all convocations of the University in absence of
visitor and pro-visitor (iii)
to function as a Chairperson of the Board of Governors of the
University; (iv)
to appoint or re-appoint or terminate the appointment of the
Vice-Chancellor, in accordance with the provisions of this Act and the
Statutes; (v)
to nominate a person as a member of the Nomination Committee as
referred to in sub-section (2) of section 16 of this Act; (vi)
to pre approve the appointment of the Pro Vice-Chancellor, the
Dean, the Registrar and the Finance Officer; (vii)
to nominate two academicians as members on the Board of Governors; (viii)
to appoint the first Pro Vice-Chancellor and the Finance Officer; (ix)
to constitute the first Board of Management, the Finance
Committee, the Research Council and the Academic Council; (x)
to pre-approve the Agenda matters in the manner provided for in
the Act; (xi)
to resolve a conflict (excluding conflicts at a meeting of the
Board of Governors) in the manner provided in this Act. (6)
In the event of there being a conflict inter-se between the
functionary or body and any other functionary or body of the University, then
the issue shall be referred to the Chancellor and the decision of the
Chancellor in respect of such issue shall be final and binding on the
University. (1) The
Vice-Chancellor shall be appointed by the Chancellor for a term of three years
subject to other terms and conditions as may be laid down by the Statutes from
among three persons recommended by the Nomination Committee constituted in
accordance with the provisions of sub-section (2). After the term of three
years, it is renewable for another term of three years. Provided that a Vice-chancellor
shall continue to hold the office even after expiry of his term till new
Vice-chancellor joins. However, in any case this period shall not exceed one
year. (2)
The Nomination Committee referred to in sub-section (1) shall
consist of the following persons, namely:- (i)
One person nominated by the Chancellor; (ii)
Two nominees of the Board of Governors, one of whom shall be
nominated as the Convener of the Committee by the Board of Governors. (3)
The Nomination Committee shall, on the basis of merit, recommend
three persons suitable to hold the office of the Vice-Chancellor and forward
the same to the Chancellor along with a concise statement showing the academic
qualifications and other distinctions of each person. (4)
The Vice-Chancellor shall be the Principal Executive and Academic
Officer of the University and shall exercise general supervision and control
over the affairs of the University and give effect to the decisions of the
authorities of the University. Provided that, where any
matter, other than the appointment of a Teacher is of urgent nature requiring
immediate action and the same could not be immediately dealt with by any
officer or the authority or other body of the University empowered by or under
this Act to deal with it, the Vice-Chancellor may take such action as he may
deems fit with the prior written approval of the Chancellor. (5) The
Vice-Chancellor shall exercise such other powers and perform such other duties
as may be laid down by the Statutes or the Rules. Provided that, where in the
opinion of the Vice-chancellor, any decision of any authority of the university
is outside the powers conferred by this Act or Statutes, Regulations or Rules
made there under or is likely to be prejudicial to the interests of the
university, he shall request the concerned authority to revise its decision
within fifteen days from the date of its decision and in case the authority
refuses to revise such decision wholly or partly or fails to take any decision
within fifteen days, then such matter shall be referred to the Chancellor and
his decision thereon shall be final. (6)
The services of the Vice-Chancellor can be terminated by the
Chancellor with the approval of the Board of Governors after following the
principles of natural justice and after providing an opportunity to present his
case including for termination on disciplinary grounds. (7)
The Vice-Chancellor shall preside at the convocation of the
University in the absence of the Visitor, Pro-Visitor and the Chancellor. The Vice-Chancellor shall
appoint not exceeding three pro-vice Chancellors with the written approval of
the Chancellor in such manner and they shall exercise such powers and perform
such duties as may be laid down by the Statutes. Deans of faculties shall be
appointed by the Vice-Chancellor with the written approval of the Chancellor in
such manner and they shall exercise such powers and perform such duties as may
be laid down by the Statutes. (1)
The Registrar shall be appointed by the Chancellor in such manner
and on such terms and conditions as may be laid down by the Statutes. (2)
All contracts as defined in statutes shall be entered into and
signed by the Registrar on behalf of the University. (3)
The Registrar shall have the power to authenticate records on
behalf of the University and shall exercise such other powers and perform such
other duties as may conferred by the statutes or may be required from time to
time, by the Chancellor or the Vice-Chancellor. (4)
The Registrar shall be responsible for the due custody of the
records and the common seal of the University and shall be bound to place
before the Chancellor, the Vice-Chancellor or any other authority, all such
information and documents as demanded. The Finance Officer shall
be appointed by the Vice-Chancellor with the written approval of the Chancellor
in such manner and he shall exercise such powers and perform such duties as may
be laid down by the Statutes. The manner of appointment,
terms and conditions of service and powers and duties of the other officers of
the University shall be such as may be specified by Statutes. The following shall be the
authorities of the University, namely:- (i)
The Board of Governors; (ii)
The Board of Management; (iii)
The Academic Council; (iv)
The Research and Innovation Council; (v)
The Finance Committee; and (vi)
Such other authorities as may be declared by the Statutes to be
the authorities of the University. (1)
The Board of Governors shall consist of the following, namely:- (i)
The Chancellor-Chairperson; (ii)
The Vice-Chancellor-Member; (iii)
The Principal Secretary/Secretary to the State Government in the
Higher Education or by his nominee not below the rank of Deputy Secretary; (iv)
The Principal Secretary/Secretary to the Government in the Medical
Education or by his nominee not below the rank of Deputy Secretary; (v)
One expert from the field of management, finance or any other
specialized, including administration to be nominated by the State Government; (vi)
Two persons nominated by the Sponsoring Body of whom one shall be
woman; (vii)
The Pro Vice-Chancellor who shall be a non-voting member; (viii)
One eminent educationist nominee of the university grant
commission. (2)
The Registrar shall be non-voting member Secretary of Board of
Governors. (3)
The tenure of office of the members of the Board of Governors,
appointment of members, other than Government nominees, renewal and removal,
etc., shall be such as may be laid down by the Statutes. (4)
All meetings of the Board of Governors shall always be chaired by
the Chancellor and in his absence by any one of the nominees of the Chancellor.
If Chancellor has not nominated any person to Chair such a meeting, members
present in the meeting shall elect the Chairperson for that meeting only from
among themselves by a simple majority. (5)
Quorum for all meetings of the Board of Governors shall be three
members attending and voting at such meeting. Provided that the presence
of either the Chancellor or one nominee of the Sponsoring Body and in the
absence of the Chancellor or one nominee of Sponsoring Body, the Vice
Chancellor, shall always be necessary to form the quorum for any meeting of the
Board of Governors. (6)
The Board of Governors shall be the Principal Governing Body of
the University and shall have the following powers, namely:- (i)
to appoint the Statutory Auditors of the University; (ii)
to lay down policies to be pursued by the University; (iii)
to review decisions of the other authorities of the University if
they are not in conformity with the provisions of this Act, or the Statutes or
the Rules; (iv)
to approve the Budget and Annual Report of the University; (v)
to make new or additional Statutes or amend or repeal the earlier
Statutes and Rules; (vi)
to take decision about voluntary winding up of the University; (vii)
to approve proposals for submission to the Government; (viii)
to nominate three members to the Fee Regulation Committee; (ix)
to take such decisions and steps as are found desirable for
effectively carrying out the objects of the University. (7)
The Board of Governor shall, meet at least three times a year. (8)
The Board of Governors shall meet at such time and place as may be
specified by Statute. (1)
The Board of Management shall consist of the following, namely:- (i)
The Vice Chancellor; (ii)
The Pro-Vice Chancellors; (iii)
The Registrar; (iv)
Two nominees of the Sponsoring Body; (v)
Two Deans of the faculties as nominated by the Vice Chancellor. (2)
The Vice Chancellor shall be the Chairperson of the Board of
Management and the Registrar shall be the Secretary of the Board of Management. (3)
The Board of management shall be the executive body of the
University. The powers and functions of the Board of Management shall be such
as may be specified by the statutes. (4)
All meetings of the Boards of Management shall always be chaired
by the Vice Chancellor and in the absence of the Vice Chancellor, by the
nominee of the Sponsoring Body and where the Sponsoring Body has not nominated
any nominees, then by any other member as elected by the members present in the
meeting. (5)
In the event of a conflict of opinion at a meeting of the Board of
Management, the issue shall be referred to the Chancellor and the decision of
the Chancellor in respect of such issue shall be final and binding on the
University. (1)
The Academic Council shall consist of the following, namely:- (i)
The Vice-Chancellor-Chairperson (ii)
The Pro Vice Chancellor-Member (iii)
The Registrar-Secretary (iv)
Such other members as may be specified by the Statutes. (2)
The Academic Council shall be the principal academic body of the
University and shall, subject to the provisions of this Act, the Statutes,
Regulations and the Rules, co-ordinate and exercise general supervision over
the academic policies of the University. (1)
Research and Innovation Council shall be the Principal Research
and Innovation Committee of the University and shall provide the larger
holistic vision of the kind of research to be undertaken by the University,
including prioritization of the research areas. Research and Innovation Council
shall, subject to the provisions of this Act, the Statutes, Regulations and the
Rules, co-ordinate and exercise general supervision over the Innovation and
Research policies of the University. (2)
The Research and Innovation Council shall consist of the
following, namely:- (i)
The Vice-Chancellor-Chairperson (ii)
The Pro Vice Chancellor-Member (iii)
The Dean of Research-Secretary (iv)
Head of the Department of Innovation-Member (v)
Deans of all Faculties-Members; and (vi)
Such other members as may be specified in the Statutes. (1)
The Finance Committee shall consist of the following, namely:- (i)
The Chancellor or his Nominee?Chairperson (ii)
The Vice-chancellor-Member (iii)
The Registrar-Member (iv)
The Finance Officer-Secretary (v)
One nominee of the Sponsoring Body-Member; and (vi)
Such other members as may be specified in the statutes. (2)
The Finance Committee shall be the principal financial body of the
University to take care of financial matters and shall, subject to the
provisions of this Act, Rules and Statutes co-ordinate and exercise general
supervision over the financial matters of the University. The constitution, powers
and functions of the other authorities of the University shall be such as may
be specified by the statutes. A person shall be
disqualified for being a member of any of the authorities of bodies of the
University, if he; (a)
is of unsound mind and stands so declared by a competent court; (b)
is an un discharged insolvent; (c)
has been convicted of any offence involving moral turpitude; (d)
is conducting or engaging himself in private coaching classes; or (e)
has been punished for indulging in or promoting unfair practice in
the conduct of any examination, in any form, anywhere. (f)
As and when the Sponsoring Body were to form an opinion in writing
that a Member of any of the authorities or bodies is unfit to hold the post. No act or proceedings of
any authority of the University shall be invalid merely by reason of the
existence of any vacancy or defect in the constitution of the authority. (1)
No Agenda Matter shall be either included in the Agenda for or
taken up for discussion and decided in, the meeting of the Board of Governors
or the Board of Management or any Committees without obtaining the prior
written approval of the Chancellor. (2)
In the event of breach, the Chancellor shall be entitled at all
time to immediately take remedial action by reversing all decisions taken by
any functionary or body of the University in breach of the provisions of the
Act and consequent upon the pursuit of such a remedial action all such actions
taken by the functionary or body of the University in breach of the provisions
of the Act shall be deemed to be null and void, ab initio and consequently the
status quo ante shall prevail in respect of the matter or decision in breach. Subject to the provisions
of this Act, the Statutes may provide for any matter relating to the University
and staff, as given below, namely:- (i)
the procedure for transaction of business of the Authorities of
the University and the composition of bodies not specified in this Act; (ii)
the operation of the permanent statutory endowment fund,
University endowment fund, the general fund and the development fund; (iii)
the terms and conditions of appointment of the Vice-Chancellor,
the Registrar and the Finance Officer and their powers and functions; (iv)
the mode of recruitment and the terms and conditions of service of
the other officers, Teachers and employees of the University; (v)
the procedure for resolving disputes between the University and
its officers, Faculty members, employees and students; (vi)
creation, abolition or restructuring of departments and faculties; (vii)
the manner of co-operation with other Universities or institutions
of higher learning; (viii)
the procedure for conferment of honorary degrees; (ix)
provisions regarding grant of free ships and scholarships; (x)
policies in respect of seats in different courses of studies and
the procedure of admission of students to such courses; (xi)
policy relating to the fee chargeable from students for various
courses of studies; (xii)
institution of fellowships, scholarships, studentships, free
ships, medals and prizes; (xiii)
any other matters which may be decided by the Board of Governors
or required to be provided by statutes under this Act. (1)
The first statutes framed by the Board of Management shall be
submitted to the Board of Governors for its approval. (2)
The Board of Governors shall consider the First Statutes,
submitted by the Board of Management and shall give its approval thereon with
such modifications, if any, as it may deem necessary. (3)
The University shall publish the First Statutes, as approved by
the Board of Governors in the University Notification, and thereafter, the
First Statutes shall come into force from the date of its publication. The Board of Governors may,
make new or additional Statutes or amend or repeal the Statutes. Subject to the provisions
of this Act, the regulations may provide for all or any of the following
matters, namely:- (i)
admission of students to the University and their enrolment and
continuance as such; (ii)
the courses of study to be laid down for all degrees and other
academic distinctions of the University; (iii)
the award of degrees and other academic distinctions; (iv)
the conditions of the award of fellowships, scholarships,
studentships, medals and prizes; (v)
the conduct of examinations and the conditions and mode of
appointment and duties of examining bodies, examiners invigilators, tabulators
and moderators; (vi)
the fee to be charged for admission to the examinations, degrees
and other academic distinctions of the University; (vii)
the conditions of residence of the students at the University or a
Constituent College; (viii)
maintenance of discipline among the students of the University or
a Constituent College; (ix)
all other matters as may be provided in the Statutes under the
Act. The Regulations shall be
made by the Academic Council and approved by Board of Management. The Academic Council may,
with the approval of the Board of Management, make new or additional
regulations or amend or repeal the regulations. (1)
The fee of the university seats reserved for Karnataka Students
under section 9 shall be regulated by the Fee Regulation Committee constituted
by the Government which shall be headed by a retired Supreme Court or High
Court Judge and consists of Chancellor, Vice-Chancellor of the University,
Principal Secretary or Secretary to Government incharge of Higher Education or
by his nominee not below the rank of Deputy Secretary, Principal Secretary or
Secretary to Government incharge of Medical Education or by his nominee not
below the rank of Deputy Secretary, two Academicians nominated by the Board of
Governors of whom one shall be woman. A Chartered Accountant of repute shall be
co-opted for this purpose in the Committee. (2)
The Committee shall look after the compliance of the university in
its admissions of collection of fee. (1)
Every employee shall be appointed under a written contract subject
to such terms and conditions as may be specified by statutes and regulations or
prescribed if any by rules which shall be kept in the University and a copy of
which shall be furnished to the employee concerned. (2)
Disciplinary action against the employees shall be governed by the
procedure specified in the Statutes. (3)
Any dispute arising out of the contract between the University and
an employee shall, be resolved in the manner provided for in the written
contract and in accordance with the Statues. In case of disciplinary
actions by the University against its employee or student, the aggrieved
employee or students shall have a right to appeal as specified by the statutes. The University shall
constitute for the benefit of its employees such provident or pension fund and
provide such insurance scheme as it may deem fit in such manner and subject to
such conditions as may be specified by the statutes and the laws in force. If any question arises as
to whether any person has been duly elected or appointed as, or is entitled to
be a member of any authority or other body of the University, the matter shall
be referred to the Chancellor whose decision thereon shall be final. Any authority of the
University mentioned in section 22, shall be empowered to constitute a
committee of such authority, consisting of such members of such authority and
having such powers as the authority may deem fit. Any casual vacancy among
the members, other than ex-officio members of any Authority or body of the
University shall be filled in the same manner in which the member whose vacancy
is to be filled up, was chosen, and the person filling the vacancy shall be a
member of such authority or body for the residual term for which the person in
whose place he would have been a member.
Preamble - DAYANANDA SAGARA UNIVERSITY ACT, 2012PREAMBLE