The
First Regulations are drawn from the provisions of the Sections 22 to 45 of the
Bhattadev University (Assam Act No. XXXVI) of 2017. The
Authorities of the University [under sections 22-43 of The Act] The
following shall be the authorities of the University: (1)
the Court (2)
the Executive Council (3)
the Academic Council (4)
the Post-graduate Board (5)
the Under-graduate Board (6)
the Board of Studies (7)
the Finance Committee (8)
the Selection Committees The
following Authorities of the University are created as per section 22(ix) of
The Act, (9)
The Faculties (10)
The Research Council (11)
The Students' Advisory Council (12)
The Building and Works Committee (13)
The Tender Committee More
such Authorities may be created by the Executive Council through ordinances. This
Statute now defines the (1) Constitution, ((2) Term of Office, (3) Meeting of
the Authority and (4) Powers and Duties of each Authority 1.1 Constitution The
Court shall consist of the following ex-officio members; 1.1.1 The Chancellor 1.1.2 The Vice-Chancellor 1.1.3 The Pro Vice-Chancellor 1.1.4 The Minister of Education, Assam 1.1.5 The Registrar 1.1.6 Academic Registrar 1.1.7 The Controller of Examinations 1.1.8 The Finance Officer 1.1.9 Dean, Research and Development 1.1.10 Dean, Students' Welfare 1.1.11 The senior-most Secretary in the Higher Education
Department of the Government of Assam 1.1.12 The Director of Higher Education, Assam 1.1.13 The Director of Technical Education, Assam 1.1.14 The Director of Medical Education, Assam 1.1.15 The Director of Agriculture, Assam 1.1.16 The Director of Animal Husbandry and Veterinary,
Assam 1.1.17 The Vice-Chancellors of the Dibrugarh University,
Cotton University and Gauhati University 1.1.18 President and Secretary, Bhattadev University
Teachers' Association 1.1.19 Two members nominated by the Executive Council 1.1.20 The Principal(s) of the Constituent Colleges, if any 1.1.21 Two Heads of the Academic Departments of the
Bhattadev University (to be selected on the basis of seniority). The Court also shall have the following OTHER MEMBERS: 1.1.22 Two persons distinguished in
Literature/Law/Medicine/Science/Engineering/Technology/Commerce/Public life
nominated by the Chancellor; 1.1.23 Two representatives with good records to be elected
by the Post-graduate Students of the University from amongst themselves: · Provided that a student to be so elected must have been a
student of the University for at least one year prior to his election and · Provided further that no student who has taken more than
one year in excess of the period prescribed for the course of which he is a
student would be eligible for such election. 1.1.24 Two members (one female) of the Bajali
College/Bhattadev University Alumni (to be nominated by the Chancellor). 1.2 Term of Office 1.2.1 Save as otherwise provided and except that ex-officio
members and student members all other members shall hold office for a period of
three years from the date of their election or nomination, as the case may be: ·
Provided, that no person nominated or
elected in his capacity as a member of a particular body or as holder of a
particular appointment shall be a member after he ceases to be a member of that body or holder of that appointment,
as the case may be: ·
Provided further that any member
elected or nominated under clause 2.1 of this section shall hold office for a
period of one year only from the date of his election or nomination, as the
case may be. He shall cease to be member of the court on his ceasing to be a
student of the University. 1.2.2 When a person ceases to be a member of the court, he
shall cease to be a member of any of the authorities or committees of the
University of which he may happen to be a member by virtue of the
membership of the Court. 1.2.3 With the approval of the court, the Vice-Chancellor
may remove an elected or selected member. 1.3 Meeting of the Court 1.3.1 The court shall meet at least twice a year on dates
to be fixed by the Vice-Chancellor in consultation with the Chancellor. One of
such meetings shall be held in January and shall be called the Annual General
Meeting (AGM). 1.3.2 The Court may also meet at such times as it may, from
time-to-time, determine. 1.3.3 An intimation of a meeting of the Court is to be communicated
to the members at least 10 days prior to the date of the meeting, if no
unexpected situation arises. 1.3.4 The quorum of the Meetings of the Court will be a one
third of the existing members. 1.4 Powers and duties of the court Subject
to the provisions of this Act, the court shall 1.4.1 review, from time-to-time, the broad policies and
programmes of the University and suggest measures for the improvements and
development of such policies, programmes, works and other affairs; 1.4.2 consider the annual report, the annual accounts, the
audit report and the statement of the financial estimates, for the ensuing
year, to approve the financial estimates, with such comments, if any, to
express its views on the annual report and to suggest such measures as it may
deem proper on the matters covered by them; 1.4.3 approve, with or without modifications, the statutes
submitted by the Executive Council: ·
Provided that before making any
modification to the statutes submitted by the Executive Council, the Executive Council
shall be given an opportunity to consider the modifications proposed by the
court and the court shall consider the opinion expressed by the Executive
Council on such modifications. 1.4.3 consider the annual balance sheet prepared at the end
of each financial year but not later than six months from the end of such
financial year along with the Receipts and Payment Account and Income and
Expenditure Account, which all should be in conformity with the existing
accounting practices as notified from time-to-time by various oversight
committees and the Government of India. These should be held up for review by
the Finance committee before it is placed for scrutiny by the Executive Council
and then for approval by the court. Such audit report along with the audited
financial statements shall form part of the annual report of the University and
shall be placed in public domain for dissemination of information. The
Executive Council shall be the executive body of the University. It shall
consist of the following members, namely: 2.1 Constitution (A)
EX-OFFICIO MEMBERS: 2.1.1 The Vice-Chancellor 2.1.2 The Pro-Vice-Chancellor 2.1.3 The Registrar 2.1.4 Academic Registrar 2.1.5 Two Members of Assam Legislative Assembly 2.1.6 The Director of Higher Education, Assam 2.1.7 The Director of Technical Education, Assam 2.1.8 The Director of Medical Education, Assam 2.1.9 The Chairman, Board of Secondary Education, Assam 2.1.10 Chairman, Higher Secondary Education Council, Assam 2.1.11 The Dean(s) of Constituent College(s), if any 2.1.12 President and Secretary, Bhattadev University
Teachers' Association (B)
OTHER MEMBERS: 2.1.13 Two Heads of Departments of the University who are
professors, to be chosen by the Vice-Chancellor by rotation according to
seniority for a period of three years 2.1.14 One Dean of Faculty to be chosen by the
Vice-Chancellor from the Deans of Faculties of the University for a period of
three years, by rotation according to seniority 2.1.15 Two members to be elected by the court from amongst
its members at its Annual General Meeting other than employees and students of
the University 2.1.16 Two teachers other than a Deans of the University to
be elected by the Academic Council from amongst such teachers who are its
members 2.1.17 Two persons of whom one shall be women to be
nominated by the Chancellor 2.1.18 Two persons to be nominated by the State Government 2.1.19 Two members (one female) from Bajali
College/Bhattadev University Alumni (to be nominated by the Vice-Chancellor). 2.2 Term of Office 2.2.1 Save as otherwise provided and except the ex-officio
members, all other members shall hold office for a period of three years from
the date of their election or nomination, as the case may be: ·
Provided that no person nominated or
elected in his capacity as member of a particular body or as a holder of a
particular appointment shall be member after he ceases to be member of that
body or holder of that appointment, as the case may be. 2.2.2 When a person ceases to be member of the Executive
Council, he shall cease to be member of any of the authorities of the
University of which he may happen to be a member by virtue of his membership of
the Executive Council. 2.3 Meeting of the Executive Council 2.3.1. The meetings of the Executive Council may be
convened as frequently as is found to be necessary by the Vice-Chancellor, but
it must meet at least thrice a year. 2.3.2. A notice of at least about a week should be given
for a meeting of the Executive Council. 2.3.3. One third of the existing membership of the
Executive Council shall form quorum for a meeting of the Executive Council. 2.4 Powers and Duties of Executive Council The
Executive Council shall 2.3.1 hold, control and administer the property and funds
of the University. 2.3.2 appoint a Finance Committee to advise it on matters
of finance. 2.3.3 do all acts appertaining or incidental to the
construction of buildings, roads, tanks, pipelines and other structures of the
University. 2.3.4 appoint the Building and Works Committee (BWC) to
handle construction of buildings, roads, campus development, etc. 2.3.5 appoint the Tender Committee to handle tenders
involving price quotes of various items including stationery, furniture, ICT,
laboratory and medical equipments, vehicles, other items to be purchased by the
University from time to time. 2.3.6 determine the form and regulate, the use of the
Common Seal of the University, 2.3.7 lay before the State Government annually a full
statement of the financial requirements of the University. 2.3.8 administer funds placed at the disposal of the
University for any specific purpose including those given for the purpose of
buildings, roads, tanks, pipelines and other structures of the University. 2.3.9 appoint the officers (other than the Chancellor and
the Vice-Chancellor), teachers, office and technical staff and other employees
of the University subject to the provisions of The Act and the Statutes. 2.3.10 define their duties and conditions of service of the
officers and employees appointed as above 2.3.11 provide for the filling up of temporary vacancies. 2.3.12 have power to accept, on behalf of the University,
bequest, endowments, donations or transfer of any movable or immovable
property. 2.3.13 arrange for holding or conducting of examination and
publishing the results of the University examinations. 2.3.14 regulate and determine all matters under this Act
concerning the University in accordance with this Act, the Statutes and the
Ordinances, subject to the powers conferred by this Act on the Vice-Chancellor: ·
Provided that no action shall be taken
by the Executive Council in respect to the numbers, qualifications or
emoluments of teachers otherwise than in consultation with the Academic Council. 2.3.15 consider and approve the recommendation of the
Academic Council for establishment of new Departments/Centres and Faculties
which are not covered in the Act or these Statutes through Ordinance. 2.3.16 approve disciplinary Rules and Regulations for
employees and students of the University and its Constituent Colleges, if any,
in accordance with the Act, the Statutes and the Ordinances. 2.3.17 approve Policies, Rules and Regulations for managing
and regulating the finances, accounts, investments, property, business and
administrative affairs of the University, and for that purpose, to appoint such
agents as it may think proper. 2.3.18 fix limits on the total recurring and the total
non-recurring expenditure for a year on the recommendations of the Finance
Committee. 2.3.19 invest any money belonging to the University,
including any unapplied income, in such stocks, funds, shares or securities as
it shall, from time to time, think fit, or in the purchase of immovable
property in India, with the like powers of varying such investment from time to
time. 2.3.20 approve policies and rules & regulations for
entering into, varying, carrying out and cancelling contracts on behalf of the
University. 2.3.21 approve Policies and Rules & Regulations for
entertaining, adjudicating upon, and redressing grievances of the employees and
students of the University and its Constituent College(s), if any, who may, for
any reason feel aggrieved. 2.3.22 approve Policies and Rules & Regulations for
appointing examiners and moderators and, also for removing them, and to fix
their fees, emoluments and travelling and other allowances, after considering
the recommendations of the Academic Council. 2.3.23 make such special arrangements as may be necessary
for the residence and welfare and security of women students. 2.3.24 consider and approve the delegation of powers of the
Vice Chancellor to other officers or Bodies of the University. 2.3.25 examine and approve the recommendations of the
Academic Council for instituting fellowships, scholarships, studentships,
medals and prizes as per the Policies and Rules & Regulations of the
University approved by the Executive Council. 2.3.26 exercise such other powers and perform such other
duties of the University and its Constituent College(s), if any, for which no
specific provisions have been made in this Act, these Statutes, the Ordinances
and the Rules and Regulations. 3.1 Constitution The
Academic Council shall consist of the following members. EX-OFFICIO
MEMBERS: 3.1.1 The Vice-Chancellor 3.1.2 Pro-Vice-Chancellor 3.1.3 Registrar 3.1.4 Academic Registrar 3.1.5 The Director of Higher Education 3.1.6 The Director of Technical Education, Assam 3.1.7 The Director of Medical Education, Assam 3.1.8 The Deans of Faculties & Constituent Colleges 3.1.9 The Professors of the University 3.1.10 The University Associate Professors who are Heads of
Teaching Departments 3.1.11 The Librarian of the University; 3.1.12 President and Secretary of University Teachers'
Association; OTHER
MEMBERS: 3.1.14 Persons not exceeding three, other than teachers of
the University, appointed by the Chancellor being persons who by reasons of
their possessing expert knowledge in subjects named for the purpose by the
ex-officio members of the Academic Council are in the opinion of the Chancellor
fit to serve in the Council. 3.1.15 Two persons to be elected by the court, who are not
employees or students of the University. 3.1.16 Two members (one female) of the Bajali
College/Bhattadev University Alumni (to be nominated by the Vice-Chancellor). 3.2 Terra of Office 3.2.1 Save as otherwise provided and except the ex-officio
members, all other members shall hold office for a period of three years from
the date of their election or nomination, as the case may be. 3.2.2 When a person ceases to be a member of the Academic
Council he shall cease to be a member of any of the authorities of university
of which he may happen to be a member by virtue of his membership of the
Academic Council. 3.3 Meetings of the Academic Council 3.3.1 Meetings of the Academic Council may be convened by
the Vice Chancellor as frequently as is found to be necessary, but it must meet
at least twice a year. 3.3.2 A notice of at least about a week should be given for
a meeting of the Academic Council. 3.3.3 One third of the existing membership of the Academic
Council shall form a quorum for a meeting of the Council. 3.4 Powers and duties of the Academic Council The
Academic Council shall have powers: 3.4.1 to make proposals to the Executive Council for the
institution of Professorship, Associate Professorship, Assistant Professorship
or other teaching posts, and in regard to the duties and emoluments thereof. 3.4.2 to submit to the Executive Council draft Regulations,
regarding methods and manner of conducting examinations including setting up of
Moderation Boards and to award in accordance with such Regulations,
Fellowships, Scholarships, Medals and other rewards. 3.4.3 approve the Curricula and Syllabi of Courses
including online credit courses (which it deems fit) offered by the University
for degrees/diplomas/certificates. 3.4.4 to recommend examiners for appointments to be made by
the Vice- Chancellor on receiving from the Faculties concerned. 3.4.5 to control the University Library, to frame
Regulations regarding its use, and to appoint a Library Committee under the
general control of the Academic Council to manage the affairs of the Library. 3.4.6 to restructure and to assign subjects to the
faculties. 3.4.7 to assign teachers to the faculties. 3.4.8 to promote research within the University including
the establishment of a Research Council and to require reports on such research
from the persons employed thereon. 3.4.9 formulate Policies and Rules & Regulations for
overseeing and improving upon pedagogic methods and give directions regarding
co-operative teaching among Colleges and Institutions, evaluation of research
and improvements in academic standards. 3.4.10 formulate Policies and Rules & Regulations for
overseeing and improving upon pedagogic methods and give directions regarding
co-operative teaching among Colleges and Institutions, evaluation of research
and improvements in academic standards. 3.4.11 facilitate multidisciplinary academic co-operation,
either establish or appoint committees or boards for taking up projects on a
multidisciplinary basis. 3.4.12 recommend to the Executive Council norms, rules and
regulations for the appointment of examiners at the different levels. 3.4.13 recommend to the Executive Council proposals for the
establishment of Departments/Centres submitted by Deans of Faculties. 3.4.14 to organise teaching in the University and to
control the work of teachers. 3.4.15 Such other powers and duties as may be assigned to
it under the statutes. 4.1 Constitution The
Postgraduate Board shall have the following members, namely: 4.1.1 The Vice-Chancellor - Chairman 4.1.2 The Pro Vice-Chancellor - Member 4.1.3 The Deans of Faculty & Constituent Colleges (if
any) - Members 4.1.4 Academic Registrar - Member Secretary 4.1.5 Six persons from amongst the Professors and Heads of
Departments of Postgraduate Departments of the University and the Heads of
Departments of the Constituent Colleges (if any) elected by the Academic
Council - Members 4.1.6 Two members of the Academic Council who are not
Professors or Heads of Department of the University, or of Constituent
Colleges, elected by the Academic Council - Members 4.1.7 Four persons who may or may not be professors of the
University to be nominated by the Vice-Chancellor - Members 4.1.8 One member of Examination Committee to be nominated
by the Vice-Chancellor-Member 4.2 Term of Office 4.2.1 Save as otherwise provided and except ex-officio
members, the term of office of the other members shall be three years from the
date of his/her nomination. 4.3 Meetings of the Postgraduate Board 4.3.1 The Board may meet as frequently as required, but at least
twice a year. 4.3.2 A notice of about a week should preferably be given
for a meeting of the Board. 4.3.3 The quorum for a meeting of the Board will be one
third of the existing members of the Board. 4.4. Powers and duties of the Postgraduate Board Subject
to the provisions of this Act, the Statutes and the Ordinances, the
Postgraduate Board (PG Board) shall have the following powers and duties,
namely: 4.4.1 to recommend to the Academic Council, the pattern of
PG courses, the examinations to be held for such courses, and for their
revision; 4.4.2 to approve the curricula and syllabi for the PG
courses and to modify them when necessary, after considering the
recommendations of the Boards of Studies; 4.4.3 to recommend to the Executive Council for the institution
and award of fellowships, scholarships, prizes, honorary degrees and other
awards or other academic distinctions and for the institution and conferring of
degrees, diplomas, titles, certificates and other academic distinctions in the
PG courses on the basis of examinations and for the withdrawal thereof; 4.4.4 to make recommendations to the Executive Council for
the institution of or other posts of teachers required for the PG Courses and
for the recognition of persons as teachers of the University for such courses,
and regarding their emoluments duties, and terms and conditions of their
services; 4.4.5 to recommend to the Academic Council the conditions
for the admission of students to PG courses, and to make regulations for their
attendance and progress; 4.4.6 to make Regulations with regard to the residence,
discipline of students in the departments and the constituent colleges, and
institutions imparting PG courses and for the promotion of their health and
welfare; 4.4.7 to make recommendations to the Executive Council
regarding the allocation of funds to the PG Departments and constituent
Colleges and institutions engaged in instruction in PG courses or research, and
to the libraries, laboratories, museums established by the University; 4.4.8 to review the works of the PG Departments and
Colleges and institutions engaged in instruction in PG courses and research and
to call for report thereon and to take all steps necessary for the improvement
of standard of research and teaching and other affairs therein; 4.4.9 to consider the measures suggested by Academic
Council on any matter affecting the academic work of the University and to
express its views on them to consider any matter referred to it by the
Executive Council or the Academic Council and to submit reports thereon to the
Executive Council or the Academic Council, as the case may be; 4.4.10 to approve the panels of the examiners for PG
Examinations, with or without modifications, after considering the
recommendations of the Boards of Studies and to modify the same at any time
after consultation with the Boards of Studies concerned; 4.4.11 to promote research within the University and to
make regulations governing research degrees; and 4.4.12 to appoint committees, and to fix their terms of reference,
in regard to any matter within the jurisdiction of the PG Board. 5.1 Constitution The
Undergraduate (UG) Board shall consist of following members, namely: 5.1.1 The Vice-Chancellor - Chairman 5.1.2 The Pro-Vice-Chancellor - Member 5.1.3 The Deans of Faculty & Constituent Colleges (if
any) - Members 5.1.4 Three persons from among the professors and the Heads
of Departments of the University and of the Constituent Colleges elected by the
Academic Council -Members 5.1.5 One Principal of Affiliated Colleges, if any, elected
by the Academic Council from amongst its own members 5.1.6 Three persons who may or may not be members of the
Academic Council, nominated by the Vice-Chancellor 5.1.7 Five persons to be elected from amongst the teachers
of Constituent Colleges, if any 5.1.8 Five persons to be elected from amongst the teachers
of Affiliated Colleges, if any 5.1.9 One member of the Examination Committee to be nominated
by the Vice-Chancellor. 5.2 Term of Office 5.2.1 Save as otherwise provided and except ex-officio
members, the term of office of the other members shall be three years from the
date of his/her nomination. 5.3 Meetings of the Undergraduate Board 5.3.1 The Board may meet as frequently as required, but at
least twice a year. 5.3.2 A notice of about a week should preferably be given
for a meeting of the Board. 5.3.3 The quorum for a meeting of the Board will be one
third of the existing members of the Board. 5.4 Powers and duties of the Undergraduate Board Subject
to the provisions of this Act, the Statutes and the Ordinance, the
Under-graduate Board shall have the following powers and duties, namely: (a)
to recommend to the Academic Council
the pattern of courses and examinations for the UG courses and the revision
thereof (b)
to make recommendations to the
Executive Council for the institutions of professorships, or other-posts of
teachers required for the UG courses in the University and the constituent colleges
and for the recognition of persons as teachers of the University for such
courses and regarding their emoluments, duties and terms and conditions of
services (c)
to make recommendation to the
Executive Council for the award of scholarships, prizes and other awards and
for the conferment of degrees, diplomas, titles, certificates and other
academic distinction in the UG courses (d)
to approve the curricula and syllabi
for the UG courses and to modify them when necessary after considering the
recommendations of the Boards of Studies concerned; (e)
to make recommendations to the
Executive Council regarding the allocation of funds to the constituent colleges
and institutions and to the departments imparting instructions in UG courses (f)
to review the work of the UG departments
and Colleges and institutions imparting instructions in UG courses, to call for
reports thereon and to take steps necessary for the improvement of the standard
of teaching and other affairs therein (g)
to recommend to the Academic Council
the conditions for the admission of students to UG courses and to make
regulations for their attendance and progress (h)
to approve the panels of examiners for
UG examinations, with or without modifications after considering the
recommendations of the Board of Studies and to modify the same at any time
after consultation with the Board of Studies (i)
to make regulations with regard to the
residence, health and discipline of the students in UG courses (j)
to consider the measures suggested by
the Academic Council on any matter affecting the academic work of the
University and to express its views on them to consider any matter referred to
it by the Executive Council or the Academic Council and to submit report
thereon to the Executive Council or the Academic Council, as the case may be (k)
to appoint committees, and to fix
their terms of reference, in regard to any matter within the jurisdiction of
the Under-graduate Board. There
shall be a Board of Studies in each main branch of study. Those branches shall
be specified, and when necessary modified by the Academic Council. 6.1 Constitution Each
Board of Studies shall consist of the following members, namely: 6.1.1 Chairman - A Professor or Head of the Department of the
University in the Branch concerned, nominated by the Vice-Chancellor 6.1.2 Three persons with qualifications in the Branch of
Study elected by the Academic Council - Members 6.1.3 One Expert Consultant, not connected with the
University nominated by the Chairman with approval of the Vice-Chancellor -
Member 6.1.4 Subject to the previous approval of the
Vice-Chancellor, the Board may consult other Expert or Experts when necessary
on any matter within its field. 6.2 Term of Office 6.2.1 Save as otherwise provided and except the ex-officio
members and the Professors of the Faculty, other members shall hold office for
a period of three years from her/his date of nomination. 6.2.2 If the number of teachers in the Department is too
small for rotation, the Vice Chancellor may re-nominate the earlier member, as
s/he thinks proper. 6.3 Meetings of the Board of Studies 6.3.1 The Meetings of the Board of Studies will be held as
frequently as required, but should meet at least twice a year. 6.3.2 The quorum of a meeting will be one third of the
existing members. 6.4 Powers and duties of Board of studies Subject to the
provisions of this Act, the Statutes and the Ordinances, each Board of Studies
shall have the following powers and duties, namely: 6.4.1 to make recommendations to the Post-graduate or the
Under-Graduate Board, as the ease may be about the pattern of courses,
curriculum, and syllabi to be laid down for different courses and the
examinations to be held for such courses and to make recommendations for revision
of courses, syllabi, curricula and examinations in so far as they relate to the
field of the particular branch of studies; 6.4.2 to prepare, and when necessary revise, the panel of
examiners for different examinations, for submission to the examination
committees; and 6.6.3 to consider any other matter referred to it by the
Post-graduate or Under-graduate Board, the Academic Council or the Executive
Council, as the case may be and to submit a report to the authority concerned
upon the matter so referred. There
shall be a Finance Committee of the University. 7.1 Constitution (1)
Vice-Chancellor – Chairman (2)
Finance Officer - Member Secretary (3)
Member - Court Member 1 (4)
Member - Court Member 2 (5)
Member - Executive Council Member 1 (6)
Member - Executive Council Member 2 (7)
Member - Representative from the
Finance Department of the State Government (8)
Member - Representative from the
Education Department of the State Government (9)
Registrar - Member Members
at St. Nos. 3 and 4 are to be elected by the Court. Members
at Sl. Nos. 5 and 6 are to be elected by the Executive Council. Members at St.
Nos. 7 and 8 are to be nominated by the State Government. This
committee shall have the power to co-opt other experts as members who shall
have no power to vote. 7.2 Term of Office 7.2.1 Save as otherwise provided and except ex-officio
members, such other members shall hold office for a period of three years from
the date of her/his nomination. 7.3 Powers and Functions The Finance Committee shall 7.3.1 examine the annual budget estimates and to give
advice and suggestions to the Executive Council thereon; 7.3.2 make recommendations to the Executive Council
relating to the Finance of the University; 7.3.3 to examine every proposal for new expenditures
involving a sum of money exceeding rupees one lakh and to advice the Executive
Council thereon; 7.3.4 to review the financial position of the University
periodically; 7.3.5 to recommend to the Executive Council for delegation
of powers on limits for new expenditure to different functionaries of the
University; 7.3.6 to suggest in general the means for the improvement
of the financial position of the University; 7.3.7 to consider and recommend revision of grades of pay
and grades of pay of new posts to the Executive Council; 7.3.8 to deal with such other matters relating to the
financial matters of the University as may be prescribed by the Ordinances. 7.4 Meetings of the Finance Committee 7.4.1. The Finance Committee shall meet as frequently as is
deemed to be necessary, but it must meet at least once in three months. 7.4.2. A notice of at least one week shall normally be
given for a meeting. 8.1 There shall be a Selection Committee for making
recommendations to the Executive Council for appointment of Professors,
Associate Professors, Assistant Professors, Registrar, Finance Officer,
Academic Registrar, Controller of Examinations, Librarian, Deputy Registrars,
Deputy Controller of Examinations and other officers of the University as may
be provided for by the statutes. 8.2 The selection committees to be constituted for
appointments against posts mentioned in relevant UGC Guidelines/Regulations
will be as per UGC stipulations as accepted by the State Government and the
University from time to time. 8.3 The selection committee shall comprise of the following
members: 8.3.1 The Vice-Chancellor - Chairman 8.3.2 Three persons not holding any office of profit under
the University of whom one to be nominated by the Chancellor, one to be
nominated by the Executive Council and other to be nominated by the Academic
Council; 8.3.3 The Registrar shall be the Member-Secretary of the
Selection Committee except for the Selection Committee of the appointment of
Registrar in which case the Vice-Chancellor shall nominate one person as
Member-Secretary in consultation with the Executive Council. 8.3.4 In making recommendations for the appointment of
Professors of the University, the Selection Committee shall co-opt (a)
The Dean of the concerned Faculty (b)
The Head of the concerned Department
concerned, if he is a Professor (c)
One Professor of the Department to be
nominated by the Vice-Chancellor (d)
Two persons (subject experts) not in the
services of the University to be nominated by the Executive Council out of a
panel of not less than five names of persons recommended by the Academic
Council, who have special knowledge of the subject for which the Professor is
to be selected. 8.3.5 In making recommendations for the appointment of
Associate Professors or Assistant Professors and other teachers of the
University, the Selection Committee shall co-opt (a)
The Dean of the concerned Faculty (b)
The Head of the concerned Department
concerned (c)
One Professor of the Department
(another Department if no Professor is there in the Department) to be nominated
by the Vice-Chancellor (d)
Two persons (subject experts) not in
the services of the University to be nominated by the Executive Council out of
a panel of not less than five names of persons recommended by the Academic
Council, who have special knowledge of the subject for which the teacher is to
be selected. 8.3.6 Provided that where the Executive Council proposes to
make an appointment otherwise than in order of merit arranged by the Selection
Committee the post of Professors, Associate Professors and Assistant
Professors, it shall record its reasons in writing and submit them to the
Chancellor who may approve the proposal or return it to the Executive Council
for reconsideration. After reconsideration, if the Executive Council desires to
pursue its original proposal, it shall refer the matter again to the Chancellor
for his decision which shall be final. 83.7 Provided further that, where a Selection Committee
recommends to the Executive Council the name of one person only and that person
is not acceptable to the Executive Council, the Executive Council shall record
its reasons in writing for not accepting the recommendation and direct the
Registrar to advertise the vacancy again and convene a meeting of the Selection
Committee for making fresh recommendation, and in so doing communicate to every
member of the Selection Committee the reasons recorded as above. 8.3.8 Where an appointment is to be made to a temporary
vacancy of teacher of the University, the appointment shall be made, if vacancy
is for a period of one year or more, on the recommendation of the Selection
Committee in accordance with the provisions of the preceding sub-sections and
no ad hoc appointment shall be made by the Executive Council. 8.3.9 If a member of the Selection Committee is unable to
attend, he may send his opinion in writing to the Vice-Chancellor and such
opinion shall be taken into consideration by the Committee in making its recommendations. 8.3.10 If the Executive Council does not accept any of the
recommendations of the Selection Committee it shall refer the matter to the
Chancellor, stating clearly the reasons for not agreeing with the Selection
Committee, and the decision given by the Chancellor thereon shall be final. 8.3.11 The Executive Council shall constitute one or more
Committees for making recommendations to the Executive Council for appointment
to other administrative posts and may prescribe by Ordinance the procedure and
methods to be followed in making such recommendations. 9.1 Preamble 9.1.1 As described in The Act, and in these Statutes,
'Faculty' refers to a group of related academic departments of Bhattadev
University. The word 'faculty' will not refer to 'teachers' and 'researchers'
in these statutes. Although
The Act provides for the inclusion of faculties such as Arts, Science, Law,
Medicine, Technology, Agriculture, Engineering, Commerce, Management Science,
Mass Communication, Environmental Science and Indian Fine Arts, these First
Statutes shall group the existing Academic Departments to two Faculties. They
are: Faculty Departments Humanities & Social Sciences Assamese, Commerce, Economics, Education, English, Geography, History,
Mass Communication and Journalism, Philosophy, Political Science, Sanskrit Natural and Mathematical Sciences Botany, Chemistry, Mathematics, Physics, Statistics, Zoology 9.1.2 Each Faculty shall, subject to the control of the
Academic Council, have charge of teaching, formulating the courses of study and
the research work including delivery of consultancy services in such subjects
as may be assigned to such Faculty by the Ordinances. 9.1.3 The teaching members of each Academic Department
and/or research Centre shall be designated the Professors, Associate Professors
and Assistant Professors in a way which is consistent with the UGC norms, rules
and regulations. 9.1.3 As an academic division, a Faculty may receive proposals
from its Departments/Centres for teaching/non-teaching posts and also for
interdisciplinary undergraduate as well as postgraduate courses and programmes. 9.2 Constitution Each
Faculty shall consist of: 9.2.1 The Dean of the Faculty 9.2.2 The Heads of the Departments comprised in the Faculty 9.2.3 Teachers of subjects assigned to the Faculty,
appointed to the faculty by the Academic Council 9.2.4 Teachers of subjects not assigned to the Faculty but
having, in the opinion of the Academic Council, an important bearing on those
subjects, as may be appointed to the Faculty by the Academic Council: ·
Provided that a teacher so elected
shall hold office for a period of two years from the date of his election; 9.2.5 Such other persons as may be appointed to the Faculty
by the Academic Council on account of their possessing expert knowledge in a
subject or subjects assigned to the Faculty. 9.3 Powers of Faculty Subject
to the provisions of The Act, each Faculty shall have the following powers: 9.3.1 to constitute the Committees of Courses and Studies
in Departments assigned to it 9.3.2 to recommend to the Academic Council the courses of
studies for the different examinations, after consulting the Committees of
Course and Studies 9.3.3 to recommend to the Academic Council, after
consulting the Committees of Courses and Studies, the names of the examiners in
subjects assigned to the Faculty 9.3.4 to recommend to the Academic Council the academic
requirements for the award of Degrees, Diplomas and other distinctions 9.3.5 to encourage research in subjects assigned to the
Faculty (subject to the control of the Academic Council) 9.3.6 to deal with any other matters referred to by the
Academic Council. 9.4 Meetings of Faculty 9.4.1 The Faculty should meet as frequently as deemed
necessary, but at least thrice a year. The meetings shall be convened by the
Dean of the Faculty. 9.4.2 The quorum for a meeting is one-third of the existing
members. 9.5 Dean of Faculty There
shall be a Dean of each Faculty. 9.5.1 The Dean shall be responsible for the due observance
of the Statutes, Ordinances and Regulations relating to the faculty. She/He
shall be the Executive Officer of the Faculty and shall preside over its
meetings. 9.5.2 Each Faculty shall comprise such Departments of
teaching as may be prescribed by the Ordinances. 9.5.3 The Head of every such Department shall be Professor
of the Department or, if there is no Professor, the Associate Professor. If
there is more than one Professor, or more than one Associate Professor of a
Department, the Vice-Chancellor shall appoint as the Head of the Department
such one of the Professors or, if there is no Professor, such one of the
Associate Professors as he thinks fit. 9.5.4 The Head of the Department shall be responsible to
the Dean for the organisation of the teaching in the Department and smooth
running of the Department. 9.5.5 The Dean of a Faculty be elected by the Faculty from
among the Heads of the Departments of the Faculty and shall hold office for a
period of three years or be nominated by the Vice-Chancellor from among the
Professors of the Faculty, 10.1 Constitution The
Research Council shall consist of 10.1.1 Vice-Chancellor, Chairperson 10.1.2 Dean, Research & Development 10.1.3 Deans of all the Faculties 10.1.4 Heads of the University Departments and Centres; 10.1.5 All Professors of Departments and Centres; 10.1.6 Six Associate and Assistant Professors to be
nominated by the Vice-Chancellor based on their research activity, three of
whom should be from humanities and social sciences, and three from the
sciences; maximum three of whom may be from the Constituent College(s), if any; 10.1.7 At least two external members with well-acknowledged
body of research work, one from the humanities and social sciences, and one
from the sciences, to be nominated by the Vice-Chancellor. 10.1.8 Academic Registrar, Member Secretary. 10.2 Term of Office 10.2.1 Save as otherwise provided and except the ex-officio
members, such other members shall hold office for a period of three years from
the date of nomination. 10.3 Functions and Responsibilities 10.3.1 The Research Council shall constitute one
Departmental Research Committee (DRC) of each Department which pursuing
M.Phil./Ph.D. programmes. DRC shall consist of the Head of the Department as
Chairperson & Convener and all recognised research guides of the Department
(subject) as members. There shall be two members, who are recognised research
guides, from allied disciplines from within the University. 10.3.2 Subject to the overall guidance of the Academic
Council, the Research Council shall periodically (at least once a year) prepare
a perspective of research in the University and its Constituent College(s), if
any, and identify the thrust areas for research in the disciplines of the
University; 10.3.3 To critically review the current status of research
in the University in each Department, examine the progress being made, and make
possible suggestions; 10.3.4 Prepare the Syllabi of the Courses of M.Phil.
Programme and Ph.D. Course work formulating the rules and regulations of the
University as per guidelines of University Grant Commission. 10.3.5 To perform any other functions that may be assigned
to it by either the Academic Council or the Executive Council. 10.4 Meetings of the Research Council 10.4.1 It shall meet at least twice a year. 10.4.2. The quorum for a meeting is one-third of the
existing members. 10.4.3. A notice of at least one week should be normally
given for a meeting. 11.1 Constitution It
shall consist of the following members: 11.1.1 The Dean, Students' Welfare - Chairperson; 11.1.2 The Director/Deputy Director, Students' Welfare -
Treasurer; 11.1.3 President and Secretary of the University Teachers'
Association; 11.1.4 President, Vice-President and Secretary of the
University Students' Union; 11.1.5 Deans of the Constituent Colleges, if any; 11.1.6 One student from each teaching faculty of the
University to be elected as prescribed by the statutes; 11.1.7 Five students, one from each of the five activities
mentioned below who have shown outstanding performances in the following
activities, to be nominated by the Vice-Chancellor, namely: (a)
Sports; (b)
National Service Schemes; (c)
National Cadet Corps; (d)
Cultural activities (e)
Specially abled. 11.1.8 Four female students to be nominated by the
Vice-Chancellor; 11.1.9 The Director of Sports and Physical Education, if
any; 11.1.10 Two members (one female) from Bajali
College/Bhattadev University Alumni (to be nominated by the Vice-Chancellor). 11.1.11 The members of the Students' Advisory Council shall
elect from amongst themselves the Secretary of the Council; 11.2 Term of Office 11.2.1 Save as otherwise provided and except ex-officio
members, the members of the Students' Advisory Council shall hold office for
one year from the date of his/her nomination. 11.2.2 Provided that, no student shall be eligible to be or
continue to be a member of the Council unless she/he is enrolled as a student
or after she/he attains the age of twenty five years. A student member shall
cease to be such member if she/he fails to pass at the next University
Examination. 11.3 Meetings The
Students' Advisory Council shall meet at least twice a year A
notice of at least one week shall be given for a meeting to be convened by the
Chairperson. 11.4 Functions of Students' Advisory Council The
functions of the Students' Advisory Council shall be: 11.4.1 to make recommendations to the Executive Council and
the Academic Council in the matters affecting the students corporate life of
the University in so far as it concerns the students and their co-curricular
activities; 11.4.1 to examine all rules affecting discipline, welfare,
sports, library, Management of Hostels, Students Home, extension work, social
work, students' health, N.C.C., National Service Scheme, etc., before any
decision is taken by the Executive Council regarding the same; 11.4.1 to give views to the Vice-Chancellor or any
authority of the University, when asked for, on any matter concerning the welfare
of students; 11.4.1 the Chairman of the Students' Advisory Council shall
be the Authority to decide whether a matter does or does not concern the
students; 11.4.1 the Students' Advisory Council shall frame its own
rules of business and shall submit the same to the Executive Council for
consideration and approval. The
Building and Works Committee (BWC), on behalf of the Executive Council, will
oversee all acts appertaining or incidental to the construction of buildings,
roads, tanks, pipelines and other structures of the University. 12.1 Constitution The
BWC shall be comprised of seven members. 12.1.1 The Vice-Chancellor - Chairperson 12.1.2 The Registrar-Secretary 12.1.3 The Finance Officer - Member 12.1.4 Executive Council Member 1 12.1.5 Executive Council Member 2 12.1.6 Executive Council Member 3 12.1.7 Executive Council Member 4 12.1.8 University Engineer (Co-opted Member) 12.1.9 The BWC shall have powers to co-opt other experts as
members who shall have no power to vote: · Provided that at least one member of the Committee shall be
appointed from amongst the members elected to the Executive Council by the
Court. 12.1.10 Members listed under 6.12.1.4-6.12.1.7 are to be
elected by the Executive Council. 12.2 Powers and Functions 12.2.1 It shall do all acts appertaining or incidental to
the construction of buildings, roads, tanks, electrical facilities, pipelines,
and any other structures of the University. 12.3 Meetings of the Committee 12.3.1 The Committee shall meet as frequently as deemed
necessary, but at least twice a year. 12.3.2 A notice of at least one week shall normally be
given for a meeting of the Committee. 12.3.3 The quorum of the meeting shall be one third of the
members. 12.4 Term of Office 12.4.1 Save as otherwise provided and except ex-officio
members, such other members shall hold office for two years from the date of
his/her nomination. 13.1 Constitution The
Tender Committee shall be comprised of: 13.1.1 The Vice-Chancellor - Chairman 13.1.2 The Finance Officer- Member Secretary 13.1.3 A Member to be elected by the Executive Council from
amongst the members of the Executive Council 13.1.4 One Expert Member to be nominated by the
Vice-Chancellor 13.1.5 Four Members - two from the Science Departments, one
from the Constituent Colleges, and one from the other Departments to be
nominated by the Vice-Chancellor. 13.1.6 Co-opted members), as appropriate 13.2 Powers and Functions 13.2.1 The Tender Committee will recommend the purchase of
all 'goods' which include all articles, materials, commodities, livestock,
furniture, fixtures, raw materials, spares, instruments, machineries,
equipment, pilot plants, electrical items etc. to be purchased or otherwise
acquired for the use of the University but excluding books, publications,
periodicals, etc. for the library. 13.2.2 The Rules and Regulations for indenting any item
must be followed by all staff members before the same may be considered by the
Tender Committee. 13.2.4 The Tender Committee may delegate powers of
indenting and purchasing of some kinds of goods, or goods within specified sums
of money to Faculty or Departmental Purchase Committees or individual Faculty
members with grants of specific projects. All rules and regulations must
however be followed. 13.3 Meetings of the Committee 13.3.1 The Committee shall meet as frequently as deemed
necessary, but at least four times a year. 13.3.2 A notice of at least one week shall normally be
given for a meeting of the Committee. 13.3.3 The quorum of the meeting shall be one third of the
members. 13.4 Term of Office 13.4.1 Save as otherwise provided and except ex-officio
members, such other members shall hold office for two years from the date of
his/her nomination. 14.1 All ex-officio members of all authorities of the
University shall hold office so long as they hold membership, offices or posts
by virtue of which they become members of such Authorities. 14.2 Save as otherwise provided in this Act, all other
members of the Authorities of the University shall hold office for a period of
five years or till the expiry of the term of membership, whichever is earlier
from the date of election, nomination, appointment or choosing of the members
concerned. 15.1 The University shall have a Fund to be known as
"Rabindranath Tagore University Fund" to which shall be credited all
its income, fees, fines, contributions, donations, loans and advances from any
other sources. 15.2 The University may also create by Ordinance made in
this behalf one or more separate special funds for the Administrations of
endowments, trusts or other grants for specific purposes; 15.3 The state Government shall for the purpose of this
Act, contribute annually to the University Fund so as to enable the University
run smoothly and efficiently. 16.1 The Statement of Accounts of every completed financial
year shall be placed for consideration of the Court together with the Audit
Report in the next year. For this purpose the accounts shall be audited by a
firm of Charted Accountants subject to overall Audit Scrutiny by the Accountant
General, Assam. 16.2 Such Annual Statement of Accounts shall, together with
copies of the audit report, be submitted through the Executive Council to the
Court and to the State Government and thereupon, the State Government may
publish the same in the Official Gazette. 16.3 The Finance Committee of the University shall conduct
half-yearly internal audit and the report of such audit shall be submitted to
the State Government regularly. 16.4 Notwithstanding anything contained hereunder, the
State Government shall have power when deemed necessary to order an audit of
the accounts of the University 16.5 The annual budget estimates, shall after these are
finalised by the Executive Council be circulated to the Chancellor State
Government and all members of the court at least fifteen days before they are
submitted to the State Government. 16.6 The University shall obtain prior approval from the
Finance (Budget) Department of the State Government for opening any account in
a Nationalised Bank or any other Bank. The operation of such Account by the
University shall be as per approvals accorded from time to time by the said
Department. These
first statutes, the first ordinances and the first regulations of the
University shall remain in force until new statutes, new ordinances and new
regulations are made under the provisions of the Act. STATUTE
4 The terms of office,
the method of appointment and the conditions of services of the Officers of the
University other than the Chancellor and the Vice-Chancellor 4. 1 Vice-chancellor A
Vice Chancellor may be appointed by the Chancellor as per the provisions in the
Section 12(1)-12(5) of the Act. 4.1.1. Term of Office The
Vice-Chancellor shall be appointed for a term of Five Years. 4.1.2. Conditions of Service 4.1.2.1. Upper age limit for the Vice
Chancellor is 70 (seventy) years, 4.1.2.2. The Vice Chancellor may be
reappointed for the second term, if the age limit permits. 4.1.2.3. The Vice Chancellor may be allowed
to continue in the office for a few months by the Chancellor, not exceeding 3
(three) months. 4. 2 Pro Vice-Chancellor A
Pro Vice-Chancellor may be appointed by the Vice-Chancellor as per provisions of
the Section 14(1)-(5) of the Act 4.2.1. Mode of Appointment The
Vice-Chancellor may appoint a Pro Vice-Chancellor from amongst the Professors
of the University or from any other Higher Education Institution under
intimation to the Chancellor. 4.2.2. Term of Office The
Pro Vice-Chancellor shall be appointed for a term of Three Years. 4.2.3. Conditions of Service 4.2.3.1. The Pro Vice Chancellor shall be
co-terminus with the Vice Chancellor. 4.2.3.2. The Pro Vice-Chancellor shall be a
member of all statutory bodies of the University. 4.2.3.3. The Pro Vice-Chancellor shall be
entitled to an additional allowance as decided by the Vice-Chancellor. 4.2.3.4. Upper age limit for Pro Vice
Chancellor is 65 (sixty five) years. 4.2.3.5. The Pro Vice Chancellor may be
appointed for the second term, if the age limit permits. 4.2.4. Duties and Responsibilities The
Pro Vice-Chancellor shall take up the responsibilities assigned to her/him by
the Vice-Chancellor over and above her/his regular responsibilities as a Professor. 4. 3 Registrar The
Registrar is the chief administrative officer of the University and is the
custodian of all assets and the seat of the University and of all other such
objects and documents as decided and approved by the Executive Council. 4.3.1 Mode of Appointment The
Registrar shall be appointed by the Executive Council on the recommendation of
the Selection Committee constituted for the purpose by the Executive Council.
The process of appointment of Registrar shall be initiated by the Vice-Chancellor
by constituting a Selection Committee with the Vice-Chancellor as the
Chairperson, one nominee of the University Court, one nominee of the Executive
Council, one nominee of the Vice-Chancellor from amongst the University
Professors, two external experts to be nominated by the Vice-Chancellor who may
be eminent academics, scientists or a bureaucrats, and whose ranks shall not be
less than that of a University Professor. The post of the Registrar shall be
advertised in the national and regional newspapers and in the University
website. A Screening Committee constituted by the Vice-Chancellor comprising of
one Professor as the Vice-Chancellor's nominee and one nominee from the
Executive Council shall screen the candidates on the basis of the qualifications
and all other eligibility requirements as per the norms of the University
Grants Commission/the Ministry of Human Resource Development, Government of
India and as accepted by the State Government. On approval of the short-listed
candidates by the Vice-chancellor, the Selection Committee shall interview the
invited short-listed candidates and the Vice-Chancellor shall place the
recommendations of the Selection Committee for consideration of the Executive
Council. 4.3.2 Term of Office 4.3.2.1 The Registrar shall be a whole time
Officer of the University who shall be appointed for a term of Five (05) years
from the date of assuming her/his Office. 4.3.2.2 The Registrar may resign from the
position of Registrar by serving advance notice of three (03) months to the
Vice-Chancellor. 4.3.2.3 The Executive Council may relieve the
Registrar from the post on recommendation of the Vice-Chancellor on sufficient
and convincing ground relating to dereliction of her/his assigned duties/gross
act of delinquency affecting the administration and functioning of the
University/violation of the established Rules and procedures of the
University/proven act of corruption- financial, administrative and moral. 4.3.2.4 In the event of any temporary vacancy
in the office of the Registrar due her/his leave on ground of illness or any
other exigency, the Vice-Chancellor shall make such arrangements as he/she may
deem fit for exercising the powers and performing the duties of the Registrar
during the period of absence.. 4.3.3 Conditions of Service 4.3.3.1 The Registrar shall be a whole time
Officer of the University to be appointed for a term of five (05) years
following the provision and the procedure in the Act/Statutes/Ordinance. 4.3.3.2 The Registrar shall serve a probation
period of one year which may be further extended to another year, after which
on review of her/his performance during the probation period by the
Vice-Chancellor she/he shall be confirmed in the position for the remaining
period of the term. 4.3.3.3 The Registrar may be considered for
reappointment on completion of her/his term should she/he so desire and
provided that she/he is eligible for reappointment. 4.3.3.4 The Registrar shall draw the monthly
salary on the pay scale and the Pay Band as approved by the University Grants
Commission/the Ministry of Human Resource Development, Government of India and
as accepted by the State Government. 4.3.3.5 The Registrar shall be entitled to an
official quarter and an official vehicle. 4.3.4 Duties and Responsibilities 4.3.4.1 Under the provision of Section 15
(3), the Registrar shall be the ex- officio Secretary of the Court, the
Executive Council, and of the Building and Works Committee: Provided
that, notwithstanding anything contained in The Act, the Executive Council may,
either for special purpose or in general, appoint any other officer of the
University as the Secretary of the above bodies. 4.3.4.2 The Registrar shall convene the
meetings of all committees on which she/he is the ex-officio Secretary and
shall be responsible for all such acts such as preparation of the Agenda Notes,
intimation to the members, preparation and circulation of the minutes after due
approval from the Vice-Chancellor. 4.3.4.3 The Registrar shall be the custodian
of the records, the seal and the property of the University and of any other
objects, documents as the Executive Council/Vice-Chancellor shall commit to
her/his charge. The Registrar shall be responsible for regular updating and
maintenance of the University Stock Book and the University Asset Register. 4.3.4.4 The Registrar shall be responsible
for issue and receipt of ail official letters and communications. 4.3.4.5 The Registrar is the authorised
officer to put up all official Notification, Circular, Office Order in the
University website, University Notice Board and the Newspaper after due
approval of the Vice-Chancellor. 4.3.4.6 The Registrar shall be the authorised
officer to communicate with the State and the Union Governments on any matter
relating to the University. 4.3.4.7 The Registrar shall be the authorised
Officer to receive the communications under the Right to Information Act and
shall issue responses as and when required as per the law. 4.3.4.8 The Registrar shall represent the
University in the Court of Law in suits or proceedings by or against the
University, sign Powers of Attorney and verify pleadings and/or depute her/his
representatives for the purpose. The Registrar shall be the authorised Officer
to sue any party/individual on behalf of the University after due approval from
the Executive Council/Vice-Chancellor for any liability to the University, or
for any breach of contract entered into with the University. 4.3.4.9 The Registrar shall be the official
signatory in all Memorandum of Understanding (MoU), Memorandum of Agreement
(MoA) or any Agreement of Mutual Cooperation between the University and other
institutions/organisations as approved by the Executive Council. The Registrar
shall be responsible for obtaining prior approval from the State and the Union
Governments for entering into any MoU/MoA or other agreements with any foreign
University/Higher Education Institute. 4.3.4.10 The Registrar shall be responsible
for creation and maintenance of the comprehensive digital database of the
University. 4.3.4.11 The Registrar shall be responsible
for addressing all issues relating to gender and be responsible for ensuring
effective functioning of the of the Internal Complaints Committee. 4.3.4.12 The Registrar shall be responsible
for maintaining all activities and practices on the campus of the University
and on the campus of its Constituent Colleges, if any, which ensure and enhance
sustainable environment. 4.3.4.13 The Registrar shall be responsible
for coordinating with the Finance Officer and the Vice-Chancellor on all
matters relating to timely preparation of the University Budget, Statement of
Accounts, University Balance Sheet, the Annual Report of the University,
conduct of the internal audit and the annual audit of the accounts and on all
other such matters that ensure transparent financial management of the
University. 4.3.4.14 The Registrar shall issue the
appointment letters to the teaching and the non-teaching staff with the terms
of references as approved by the Executive Council. 4.3.4.16 The Registrar shall ensure that the
Annual Confidential Reports of all employees -teaching and non-teaching - are
prepared by the assigned Controlling Officers and placed before the authorised
Officers for necessary action and record. 4.3.4.17 The Registrar shall be responsible
for coordinating with all concerned officers for regular and timely conduct of
the Academic and Administrative Audit of the University. 4.3.4.18 The Registrar shall be authorised
under force majeure to take any measure deemed appropriate in consultation with
the Vice-Chancellor at times of emergency arising out of health and medical,
law and order, major accidents, natural calamities, etc. 4.3.4.19 The Registrar shall be providing the
necessary support to the Vice-Chancellor, when called for, on any other matter
relating to the University which are not explicitly covered under the Statutes
and perform such duties as asked by the Vice-Chancellor in the interest of the
University. 4. 4 Academic Registrar 4.4.1 Mode of Appointment The
Academic Registrar of the University shall be appointed by the Registrar under
Section 17(1) of the Act on approval of the Executive Council based on the
recommendation of the Selection Committee constituted by the Executive Council
of the University for selecting the Academic Registrar from amongst the
candidates with the requisite academic qualifications and all other eligibility
criteria as per the requirement of the UGC/MHRD. 4.4.2 Term of Office The
term of office of the Academic Registrar shall be five years and she/he will be
eligible for reappointment. 4.4.3 Conditions of Service 4.4.3.1 The Academic Registrar shall be
entitled to the emoluments in the UGC-approved pay scale and pay band accepted
by the State Government. 4.4.3.2 In the event of the Academic
Registrar proceeding on long leave on the ground of illness, or any unforeseen
unavoidable exigencies, the charge of the office of the Academic Registrar
shall be temporarily entrusted upon any other suitable Officer/Professor of the
University as deemed appropriate by the Vice-Chancellor of the University. 4.4.4 Duties and Responsibilities 4.4.4.1 Under the provision in Section 17 (i)
of the Act, the Academic Registrar shall be the Secretary of the Academic
Council of the University. The Academic Registrar shall prepare the Agenda
Notes for the Meetings of the Academic Council and shall be responsible for
preparation and circulation of the Minutes of the meetings of the Academic
Council following the approval of the Vice-Chancellor. 4.4.4.2 The Academic Registrar shall
coordinate with the Deans of the Faculties and the Heads of the Departments in
the preparation and periodic revision of the syllabi of all academic programmes
of the University. The Academic Registrar shall ensure that new course curricula
are prepared and presented to the Academic Council for consideration in
accordance with the Learning Outcomes-based Curriculum Framework (LOCF). 4.4.4.3 The Academic Registrar shall be
responsible for preparation of the Academic Calendar, Time Tables of the
University. The Academic Registrar shall also ensure that the classes are
allocated in conformity with the assigned credits for the teaching units in the
curricula. 4.4.4.4 The Academic Registrar shall
coordinate with the Heads of the Departments, the Deans of the Faculties and
the Controller of Examinations for governance of the semester system. 4.4.4.5 The Academic Registrar shall organise
Workshops and Training Programmes for the teachers on Pedagogy, application of
ICT in teaching-learning, continuous comprehensive evaluation, evaluation of
students' feedback, etc. 4.4.4.6 The Academic Registrar shall provide
professional support to the Vice-Chancellor, the Registrar and all other
functionaries of the University on any matter, other than those specified in
the statutes for proper Academic Governance of the University. 4.4.4.7 The Academic Registrar shall be
responsible for coordinating with the Deans of the Faculties and the Heads of
the Departments for facilitating teaching-learning through the available MOOCS
platforms like the SWAYAM. 4.4.4.8 The Academic Registrar shall be
responsible for collecting and maintaining all student related data of the
University in the National Academic Depository (NAD). 4.4.4.9 It will be the duty and responsibility
of the Academic Registrar to create and maintain the digital database of the
University for participation in the assessment and accreditation of the
University by agencies approved by the Government of India like the National
Assessment and Accreditation Council (NAAC), the National Institutional Ranking
Framework (NIRF), National Board of Accreditation (NBA), etc. in collaboration
with Coordinator/Director, IQAC. 4.4.4.10 The Academic Registrar shall
organise the periodic Academic and Administrative Audit of the University by
external peer group, once the Registrar initiates the process. 4.4.4.11 The Academic Registrar shall
coordinate with the Coordinator/Director of the Internal Quality Assurance Cell
(IQAC) in all matters relating to the quality control mechanism of the
University as required by the regulatory bodies and as stated in these
statutes. 4.4.4.12 The Academic Registrar shall
coordinate with the Departments, the Deans of the Faculties, the Dean R&D
and the Dean, Students' Welfare for facilitating Industry-Academia Interfacing. 4.4.4.13 The Academic Registrar shall
coordinate with the Heads of the Departments and the Heads of the Centres of
Studies and the Deans of the Faculties for facilitating the appointment of
Visiting Professors and Guests Teachers. 4.4.4.14 The Academic Registrar shall
coordinate with the Deans of the Faculties, the Dean, Students' Welfare and the
Dean, R & D for facilitating admission of international students into the
various teaching and research programmes of the University. 4.4.4.15 The Academic Registrar shall
coordinate with the Controller of Examinations in organising the Convocation of
the University. 4. 5. Controller of Examinations 4.5.1 Mode of Appointment The
Controller of Examinations of the University shall be appointed by the
Registrar under Section 17 (1) of the Act on Executive Council approval of the
recommendation of the Selection Committee constituted by the Executive Council
of the University for selecting the Controller of Examinations from amongst the
candidates with the academic qualifications and having fulfilled all other
eligibility criteria as per the requirement of the UGC/MHRD. 4.5.2 Term or Office The
Controller of Examinations shall serve as a whole time officer and shall
continue to serve the University after successful completion of the
probationary period of one year which may be extended for another year (maximum
two years of probation period) from the date of her/his joining the position
till she/he attains the age of superannuation as per the provision of
retirement age of the Ministry of Human Resource Development, Government of
India and as approved by the State Government. 4.5.3 Conditions of Service 4.5.3.1 The Controller of Examinations shall
serve a probation period of one year which may be further extended to another
year, after which on review of her/his performance during the probation period
by the Vice-Chancellor she/he shall be confirmed in the position. 4.5.3.2 The Controller of Examinations shall
draw her/his salary in the Pay Scale and the Pay Band as per the Ministry of
Human Resource, Government of India/the University Grants Commission and as
approved by the State Government. 4.5.3.3 In the event of any temporary vacancy
in the Office of the Controller of Examinations due to reasons of medical
exigency or any other such unforeseen and unavoidable circumstances, the
Vice-Chancellor shall appoint any other Officer/Teacher of the University
deemed suitable for the post as a temporary measure. 4.5.4 Duties and Responsibilities 4.5.4.1 Under the provision of Section 6 (iv)
of the Act, the Controller of Examinations shall be responsible for the conduct
of the Mid-Semester and Semester-End Examinations of all academic programmes of
the University and those of the Constituent Colleges, if any. 4.5.4.2 The Controller of Examinations shall
be responsible for coordinating with the Heads of the Departments/Centres of
Studies and the Principals of the Constituent Colleges, if any for obtaining
the Grades/Marks of the students under the Continuous Comprehensive Evaluation
system and the Grades/Marks of the students in the Sessional Examinations. 4.5.4.3 The Controller of Examinations shall
recommend to the Vice-Chancellor for the appointment of the External Examiners,
if any on the basis of the recommendation of the concerned Head of the
Department for the conduct of Practical Examination in the required subjects. 4.5.4.4 The Controller of Examinations shall
constitute the Moderation Committee as approved by the Vice-Chancellor and
convene the meetings as and when required for finalising the Question Papers of
the Mid-Semester and the Semester-End Examinations. 4.5.4.5 The Controller of Examinations shall
compile the results of the Mid-Semester and the Semester-End Examinations of
the University and of the Constituent Colleges, if any and publish the same
after due approval of the Vice-Chancellor. 4.5.4.6 The Controller of Examinations shall
conduct the Examination of the subject-wise Course Work of the PhD programme of
the University and shall prepare the results for declaration after due approval
from the Vice-Chancellor. 4.5.4.7 The Controller of Examination shall
coordinate with the Academic Registrar and the Coordinator/Director, IQAC in
creating student databases for the National Academic Depository (NAD), NAAC
evaluation, NIRF Ranking of the University and on any other matter of relevance
to academic governance. 4.5.4.8 The Controller of Examinations shall
be responsible for coordinating with the Academic Registrar, Registrar and the
Deans of the Faculties in organising the Convocation of the University within
six months of declaration of the final results of the academic programmes for
the award of the Degrees, Diplomas and the Certificates to the successful
students. 4. 6 Finance Officer 4.6.1 Mode of Appointment The
Finance Officer is a whole time Officer of the University who shall be
appointed on Executive council approval of the recommendation of the Selection
Committee constituted by the Executive Council of the University for selecting
the suitable candidate with the required qualification and having the requisite
eligibility as per the provisions under the relevant Rules of the Ministry of
Human resource Development/University Grants Commission and as approved by the
State Government. 4.6.2 Term of Office The
Finance Officer shall be appointed for a full term of Five (5) years and shall
continue to serve in the position until the completion of the term or the date
of superannuation, whichever is earlier. 4.6.3 Conditions of Service 4.6.3.1 The Finance Officer shall serve a
probation period of one year which may be further extended to another year
after which on review of her/his performance during the probation period by the
Vice-Chancellor she/he shall be confirmed in the position. 4.6.3.2 The Finance Officer may be considered
for reappointment on completion of her/his term should she/he so desires and
following the provisions and the procedures under provisions of Section 20 (1)
of the Act provided she/he fulfils the laid down conditions for appointment of
the post for another term. 4.6.3.3 The Finance Officer shall draw
her/his salary in the Pay Scale and the Pay Band as per the Ministry of Human
Resource, Government of India/the University Grants Commission and as approved
by the State Government. 4.63.4 In the event of any temporary vacancy
in the Office of the Finance Officer due to reasons of medical exigency or any
other such unforeseen and unavoidable circumstances, the Vice-Chancellor shall
appoint any other Officer/Teacher of the University deemed suitable for the
post as a temporary measure. 4.6.4 Duties and Responsibilities 4.6.4.1 The Finance Officer shall be a
whole-time Officer of the University who shall be responsible for the overall
supervision of the financial management of the University. 4.6.4.2 The Finance Officer shall prepare the
annual Budget Estimate under the recurring and the Non-recurring expenditure
Heads and shall maintain the records of the revenues earned by the University
through various Heads of Student Fees, Registration Fees, Migration Fees, Bank
Guarantees, Endowment Funds, Extramural Grants, Grant Over Heads, etc. 4.6.4.3 The Finance Officer shall be
responsible for preparation of the University Budget, Annual Statements of
Accounts and the Balance Sheet of the University for consideration of the
Finance Committee, the Executive Council and the Court. 4.6.4.4 The Finance Officer shall ensure that
there is an effective mechanism of regular monitoring of the financial
expenditures through the internal audit. 4.6.4.5 The Finance Officer shall be
responsible for ensuring the annual Audit of the University Accounts by the
Accountant General's Office. 4.6.4.6 The Finance Officer shall be
responsible for incorporation of the approved audited accounts of the
University in the Annual Report of the University within the stipulated
timeframe. 4.6.4.7 The Finance Officer shall be
responsible for coordinating with the Registrar in evaluating the assets of the
University as recorded in the Asset Register and the Stock Books for consumable
and non-consumable objects procured by each and every teaching and non-teaching
department in terms of appreciation, if any and depreciation. 4.6.4.8 The Finance Officer shall be the
ex-officio Secretary of the Finance Committee and shall prepare the Agenda
Notes, Minutes of the Finance Committee Meetings and all other matters as
stipulated in Sections 43 (a-g), 44 (1), 45 (1-6) of the Act. 4.6.4.9 The Finance Officer shall constantly
monitor the incurred expenditure and the earned revenue and advise the
Vice-Chancellor accordingly to work out appropriate strategies for financial
operation. 4.6.4.10 The Finance Officer shall ensure
that the expenditure of the University is maintained in accordance with the
approved budget of the University. 4.6.4.11 The Finance Officer shall be
responsible for placing all mechanisms for financial transactions of the
University in accordance with the policy guidelines and directives of the
Central and State Governments to ensure efficiency and transparency in the
financial operations of the University. 4.6.4.12 The Finance Officer shall ensure
dial the income taxes of the employees are deducted at source properly and
correctly and deposited to the Income Tax authority within the stipulated period. 4.6.4.13 The Finance Officer shall issue the
signed salary certificates to each employee and ensure that the
contributions/deductions towards the employees' Provident Funds and the towards
the Permanent Retirement Account Number (PRAN) of the employees availing the
National Pension Scheme under the National Securities Depository Limited are
made regularly. 4.6.4.14 The Finance Officer shall perform
such other functions and duties as may be assigned to her/him by the Executive
Council and/or the Vice-Chancellor or as stipulated by the Statutes and/or
Ordinances and Rules and the Regulations subject to the approval from the
Finance Committee and the Executive Council. 4. 7 Dean. Students' Welfare The
Dean, Students' Welfare shall be a regular position for supervision of all
matters relating to the academic, curricular, extra-curricular, discipline,
hostel accommodation, cultural, sports, career, social extension service and
such other matters affecting the life of students on the campus and overall
welfare and development of the students. 4.7.1 Mode of Appointment The
Dean, Students' Welfare shall be appointed by the Executive Council on
recommendation of the Vice-Chancellor from amongst the Professors of the
University under the provision of Section 19 of the Act 4.7.2 Term of Office The
Dean, Students' Welfare shall be a regular position for a term of three (03)
years. 4.7.3. Conditions of Service 4.7.3.1 The Dean, Students' Welfare shall be
discharging her/his duties and responsibilities over and above her/his regular
duties as a Professor of the University. 4.7.3.2 The Dean, Students' Welfare shall be
provided with an independent Office and shall be provided accommodation on the
campus. 4.7.3.3 The Dean, Students' Welfare shall be
required to attend her/his duties beyond the office hours as and when her/his
presence is required on the campus. 4.7.4 Duties and Responsibilities 4.7.4.1 The Dean, Students' Welfare shall be
the Chairperson of the Students' Advisory Council. 4.7.4.2 The Dean, Students' Welfare shall be
responsible for providing overall supervision on the general welfare and
development of the students. 4.7.4.3 The Dean, Students' Welfare shall be
the first officer to address any matter relating to students' grievance and
shall endeavour to resolve the issues. 4.7.4.4 The Dean, Students' Welfare shall be
responsible for allocating seats to the admitted eligible students in the
Hostels of the University unless the duty is assigned by the Vice-Chancellor to
another officer. 4.7.4.5 The Dean, Students' Welfare shall
guide, direct and monitor the performance of the Wardens of the Hostels unless
the duty is assigned by the Vice-Chancellor to another officer. 4.7.4.6 The Dean, Students' Welfare shall
frame the Hostel Rules and Regulations for maintaining discipline and decorum
in the Hostels unless the duty is assigned by the Vice-chancellor to another
officer. 4.7.4.7 The Dean, Students' Welfare shall
ensure that the discipline and decorum on the campus is maintained by the
students. 4.7.4.8 The Dean, Students' Welfare shall be
responsible for conducting the Election of the students' representative to the
Bhattadev University Students Union in adherence to the rules/guidelines of the
UGC as per the recommendations of the Lyngdoh Committee which have been made
binding on all universities and colleges by the Hon'ble Supreme Court of India. 4.7.4.9 The Dean, Students' Welfare shall be
responsible to recommend the disciplinary actions to be taken on any student
for violating the Rules and Regulations of the University in accordance with
the Disciplinary Rules and Regulations of the University to the
Vice-Chancellor. 4.7.4.10 The Dean, Students' Welfare shall
supervise all cultural, sports and extension services of the students. 4.7.4.11 The Dean, Students' Welfare shall be
responsible for overall supervision of the NCC and the NSS wings of the
University. 4.7.4.12 The Dean, Students' Welfare shall
coordinate with the Academic Registrar, Controller of Examinations and the
Registrar on any matter relating to the curricular and co-curricular activities
of the students. 4.7.4.13 The dean. Students' Welfare shall
coordinate with the Heads of the Departments, Academic Registrar, Finance
Officer and the Registrar on matters relating to Scholarship, Travel Grant and
Travel Permission for the students. 4.7.4.14 The Dean, Students' Welfare shall
perform all such duties and functions as stipulated under section 41 (i-vi) of
the Act.FIRST REGULATIONS BHATTADEV UNIVERSITY
PREAMBLE