The
First Regulations are drawn from the provisions of the Sections 22 to 45 of the
Rabindranath Tagore University Act No. XXXIV of 2017 (Received the assent of
the Governor on 16th October 2017). REGULATION 1 AUTHORITIES
OF THE UNIVERSITY The
following shall be the authorities of the University: (i) The Court (ii) The Executive Council (iii) The Academic Council (iv) The Post Graduate
Board (v) The Under Graduate
Board (vi) The Board of Studies (vii) The Finance Committee (viii) The Selection
Committee Such
other Committees as may be declared by the Statutes of the University from time
to time. (1) The Court shall
consist of the following members: (A) Ex- officio Members: (i) The Chancellor (ii) The Vice-Chancellor (iii) The Pro
Vice-Chancellor (iv) The Minister of
Education, Assam (v) The Registrar (vi) Academic Registrar (vii) The Controller of
Examinations (viii) The Finance Officer (ix) Dean, Research and
Development (x) Dean, Students
Welfare (xi) The senior-most
Secretary in the Education (Higher) Department of the Government of Assam (xii) The Director of
Higher Education, Assam (xiii) The Director of
Technical Education, Assam (xiv) The Director of
Medical Education, Assam (xv) The Director of
Agriculture, Assam (xvi) The Director of
Animal Husbandry and Veterinary, Assam (xvii) The Vice-Chancellors
of the Dibrugarh University, Cotton University and Gauhati University (xviii) President and
Secretary, Rabindranath Tagore University Teachers' Association (xix) Two members nominated
by the Executive Council (xx) The Principal of the
Constituent Colleges, if any (xxi) Two Heads of the
Academic Departments of the Rabindranath Tagore University (to be selected on
the basis of seniority). (B) OTHER MEMBERS: (i) Two persons
distinguished in
Literature/Law/Medicine/Scieuce/Engineering/Technology/Commerce/Public Life nominated
by the Chancellor (ii) 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: Provided
further that no student who has taken more than one year in excess of the
period prescribed for the course of which she/he is a student would be eligible
for such election. (iii) Two members (one
female) of the Hojai College/Rabindranath Tagore University Alumni (to be
nominated by the Chancellor). (2) 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 (xxiii) of
sub-section (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. (3) 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. (4) With the approval of
the Court, the Vice-Chancellor may remove an elected or selected member. 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. The Court
may also meet as such times as it may, from time to time, determine. Subject
to the provisions of this act, the Court shall have the following Powers and
Duties, namely:- (i) to 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; (ii) to 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; (iii) to 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
medications proposed by the Court and the Court shall consider the opinion
expressed by the Executive Council on such modifications. (iv) to 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 Govt. 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. (1) The Executive Council
shall be the Executive body of the University. It shall consist of the
following members, namely:- (A) Ex-officio Members (i) The Vice-Chancellor; (ii) The Pro
Vice-Chancellor; (iii) The Registrar; (iv) Academic Registrar; (v) Two Members of Assam
Legislative Assembly; (vi) The Director of
Higher Education, Assam (vii) The Director of
Technical Education, Assam (viii) The Director of
Medical Education, Assam (ix) The Chairman, Board
of Secondary Education, Assam; (x) Chairman, Higher
Secondary Education Council, Assam; (xi) The Principal of the
Constituent Colleges, if any- (xii) President and
Secretary, Rabindranath Tagore University Teachers' Association. (B) OTHER MEMBERS: (xiii) Two Pleads 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; (xiv) 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; (xv) Two members to he
elected by the Court from amongst its members at its Annual General Meeting
other than employees and students of the University; (xvi) Two teachers other
than a Dean of Faculty of the University to be elected by the Academic Council
from amongst such teachers who are its members; (xvii) Two persons of whom
one shall be woman to be nominated by the Chancellor; (xviii) Two persons to be
nominated by the state govt. and (xix) Two members (one
female) from Hojai College Alumni (to be nominated by the Vice-Chancellor). (2) 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. (3) 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. (1) The Executive Council
shall hold, control and administer the property and funds of the University and
shall appoint a Finance Committee to advise it on matters of finance consisting
of six members of whom the Vice-Chancellor shall be the Chairman, the Finance
Officer shall be the Secretary and the other four members shall be appointed as
follows:- (i) Two members to be
elected by the Executive Council from among its members and Two members to be
nominated by the State Government one from the Finance Department and the other
from the Education Department of the State Government. (2) It shall do all acts
appertaining or incidental to the construction of buildings, roads, tanks,
pipelines and other structures of the University and for the purpose shall
appoint a Construction Committee, the Building and Works Committee (BWC),
consisting of seven members of whom the Vice-Chancellor shall be the Chairman,
the Registrar shall be the Secretary, the Finance Officer, a member and the
remaining four members shall be appointed from among the members of the
Executive Council with power to co-opt 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. (3) It shall determine
the form and regulate, the use of the Common Seal of the University. (4) It shall lay before
the State Government annually a full statement of the financial requirements of
the University. (5) It shall administer
funds placed at the disposal of the university for any specific purpose
including those given for the purpose of the buildings, roads, tanks, pipelines
and other structures of the University. (6) Subject to the
provisions of the this Act and the Statutes, it shall appoint the Officers (other
than the Chancellor and the Vice-Chancellor), teachers, office and technical
staff and other employees of the university and define their duties and
conditions of surveys and shall provide for the filling up of temporary
vacancies. (7) It shall have power
to accept on behalf of the university, bequest, endowments, donations or
transfer of any movable or immovable property. (8) It shall arrange for
holding or conducting of examination and publishing the results of the
University examinations. (9) It shall, subject to
the powers conferred by this Act on the Vice-Chancellor, regulate and determine
all matters under this Act concerning the University in accordance with this
Act, the Statutes and the Ordinances: 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; and (10) It shall exercise all
other powers of the University of which no specific provisions have been made
in this Act or in the Statutes. (1) The Academic Council
shall consist of the following members:- (A) Ex- officio Members (i) The Vice-Chancellor; (ii) Pro Vice-Chancellor; (iii) Registrar; (iv) Academic Registrar; (v) The Director of
Higher Education, Assam (vi) The Director of
Technical Education, Assam (vii) The Director of
Medical Education, Assam (viii) The Deans of
Faculties; (ix) The Professors of the
University; (x) The University
Associate Professors who are Heads of Department of Teaching; (xi) The Librarian of the
University; (xii) President and
Secretary of University Teachers' Association; (xiii) The Principal of the
Constituent Colleges, if any. (B) OTHER MEMBERS: (xiv) 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; (xv) Two persons to be
elected by the Court, who are not employees or students of the University; and (xvi) Two members (one
female) from Hojai College/Rabindranath Tagore University Alumni (to be
nominated by the Vice-Chancellor). (2) 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) 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. The
Academic Council shall have the following powers:- (i) 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; (ii) 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; (iii) to recommend
examiners for appointments to be made by the Vice-Chancellor on receiving from
the faculties concerned. (iv) To control the
university, library, to frame regulation regarding its use and to appoint a
library committee under the general control of the Academic Council to manage
the affairs of the library. (v) To assign subjects to
the faculties; (vi) To assign teachers to
the faculties; (vii) To promote research
within the university including the establishment of a research council and to
require reports on such research from the person employed there on; (viii) To organize teaching
in the university and to control the work of teachers and (ix) Such other powers and
duties as may be assigned to it under the Statutes. The
Post-Graduate Board shall have the following members, namely:- (1) The Vice-Chancellor; (2) The Pro-Vice
Chancellor; (3) Six persons from
amongst the Professors and heads of Departments of Post-Graduate Departments of
the University and the heads of Department of constituent colleges elected by
the Academic Council; (4) 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; (5) Four persons who may
or may not be Professors of the university to be nominated by the
Vice-Chancellor and (6) One member of
examination committee to be nominated by the Vice-Chancellor. Subject
to the provisions of this Act, the Statutes and the Ordinances, the
Post-Graduate Board shall have the following powers and duties namely:- (a) to recommend to the
Academic Council, the pattern of Post-Graduate courses, the examinations to be
held for such courses, and for their revision; (b) to approve the
curricula and syllabi for the postgraduate courses and to modify them when
necessary, after considering the recommendations of the Boards of Studies; (c) 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 Post-Graduate courses on the basis of
examinations and for the withdrawal thereof; (d) to make
recommendations to the Executive Council for the institution of Professorships,
Readerships, Lecturerships, or other posts of teachers required for the
Post-Graduate courses and for the recognition of persons as teachers of the
University for such courses, regarding their emoluments duties, and terms and
conditions of their services; (e) to recommend to the
Academic Council the conditions for the admission of students to Post-Graduate
courses, and to make regulations for their attendance and progress; (f) to make Regulations
with regard to the residence, discipline of students in the departments and the
constituent colleges, and institutions imparting Post-Graduate course and for
the promotion of their health and welfare; (g) to make
recommendations to the Executive Council regarding the allocation of funds to
the Post-Graduate Departments and constituent colleges and institutions engaged
in instruction in Post-Graduate courses or research, and to the libraries,
laboratories, museums established by the University; (h) to review the works
of the Post-Graduate Departments and Colleges and institutions engaged in
instruction in Post-Graduate 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; (i) 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; (j) to approve the panels
of the examiners for Post-Graduate 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; (k) to promote research
within the University and to make regulations governing research degrees, and (l) to appoint
committees, and to fix their terms of reference, in regard to any matter within
the jurisdiction of the Post-Graduate Board. The
Under-Graduate Board shall consist of following members namely:- (1) the Vice-Chancellor; (2) the Pro-Vice
Chancellor; (3) three persons from
among the professors and the Heads of Departments of the Department of the
University and of the Constituent Colleges elected by the Academic Council; (4) six Principals,
including at least three from professional colleges, elected by the Academic
Council from amongst its own members; (5) three persons who may
or may not be members of the Academic Council, nominated by the Vice-Chancellor; (6) ten persons to be
elected from amongst the teachers of affiliated colleges; and (7) one member of the
Examination Committee to be nominated by the Vice-Chancellor. Subject
to the provisions of this Act, the Statues 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 Under-Graduate
Courses and the division thereof; (b) to make
recommendations to the Executive Council for the institutions of
professorships, of other posts-of teachers required for the Under-Graduate
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 Under-Graduate Courses; (d) to approve the
curricula and syllabi for the Under-Graduate 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 Under-Graduate Courses; (f) to review the work of
the Under-Graduate departments and colleges and institutions imparting
instructions in Under-Graduate 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 Under-Graduate
Courses and to make regulations for their attendance and progress; (h) to approve the panels
of examiners for Under-Graduate 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
Under-Graduate 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; and (k) to appoint
committees, and to fix their terms of reference, in regard to any matter within
the jurisdiction of the Under-Graduate Board. (1) 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. (2) Each Board of Studies
shall consist of the following members, namely:- (i) Chairman -A Professor
or Head of the Department of the University in the Branch concerned, nominated
by the Vice-Chancellor; (ii) Three persons with
qualifications in the Branch of Study elected by the Academic Council; (iii) One Expert
Consultant, not connected with the University nominated by the Chairman with
approval of the Vice Chancellor; (3) 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. Subject
to the provisions of this Act, the Statues and the Ordinance, each Board of
Studies shall have the following powers and duties, namely:- (a) to make
recommendations to the Post-Graduate or the Under-Graduate Board, as the case
may be about the pattern of course, 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; (b) to prepare, and when
necessary revise, the panel of examiners for different examinations, for
submission to the examination committees and (c) 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; (1) The University shall
include Faculty of Arts, Science, Law, Medicine, Technology, Agriculture,
Engineering, Commerce, Management Science, Mass Communication, Environmental
Science and Indian Fine Arts and such other Faculties as may be prescribed by
Statutes. (2) Each Faculty shall, subject
to the control of the Academic Council, have charge of teaching, 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, (3) Each Faculty shall
consist of: (i) the Dean of the
Faculty; (ii) the Heads of the
Departments comprised in the Faculty; (iii) such teacher of
subjects assigned to the Faculty as may be appointed to the faculty by the
Academic Council; (iv)
such
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 ejection; (v) 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. Subject
to the provisions of this Act, each Faculty shall have the following powers: (a) to constitute the
committees of courses and studies in Departments assigned to it; (b) to recommend to the
Academic Council the courses of studies for the different examinations, after
consulting the committees of course and studies; (c) 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; (d) to recommend to the
Academic Council the academic requirements for the award of Degrees, Diplomas
and other distinctions; (e) (subject to the
control of the Academic Council) to encourage research in subjects assigned to
the Faculty; and (f) to deal with any
other matters referred to by the Academic Council. (1) There shall be a Dean
of each faculty who shall be responsible for the due observance of the
Statutes, Ordinances and Regulations relating to the faculty. He shall be the
Executive Office of the Faculty and shall preside over its meeting. (2) Each Faculty shall
comprise such Departments of teaching as may be prescribed by the Ordinances.
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
Professors, or more than one Associate Professors 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. The Head of the Department shall be responsible to the Dean
for the organization of the teaching in the Department and smooth running of
the Department. (3) The Dean of 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, (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 consisting of
the following members:- (i) the Vice-Chancellor
as Chairman of the Selection Committee; (ii) 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; (iii) 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. (2) In making
recommendations for the appointment of Professors of the University, the
Selection Committee shall have the Head of the Department concerned, if he is a
Professor, one Professor of the Department to be nominated by the
Vice-Chancellor and two persons 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. (3) In making
recommendations for the appointment of Associate Professors or Assistant
Professors and other teachers of the University, the Selection Committee shall
have the Head of the Department concerned, one Professor of the Department to
be nominated by the Vice-Chancellor and two persons to be nominated by the
Executive Council out of panel of not less than five names of persons
recommended by the Academic Council being persons not connected with the
University, who have special knowledge of or interest in the subject for which
the teacher is to be selected: 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: 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. (4) 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. (5) 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. (6) If the Executive
Council does not accept any of the recommendations of the Selections 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. (7) 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. (1) There shall be a
Students' Advisory Council which shall consist of the following members,
namely:- (i) The Dean Students'
Welfare as the Chairman; (ii) the Director/Deputy
Director of the Students' Welfare as Ex-Officio Treasurer; (iii) President and
Secretary of the University Teachers' Association. (iv) President,
Vice-President and Secretary of the University Students' Union; (v) Principals of the
Constituent College, if any; (vi) one student from each
teaching faculty of the University to be elected as prescribed by the Statutes; (vii) 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; (viii) four female students
to be nominated by the Vice-Chancellor; (ix) The Director of
Sports and physical Education, if any, (x) the members of the
Students Advisory Council shall elect from amongst themselves the Secretary of
the Council; xi). Two members (One female) from Hojai College/Rabindranath
Tagore University Alumni (to be nominated by the Vice Chancellor) (2) The term of the
members of the students Advisory Council other than ex-officio members shall be
one year (3) The quorum to
constitute a meeting of Students' Advisory Council, The rules of procedures and
conduct of business to be followed at a meeting, the period within which a
meeting shall be called and such other matter shall be prescribed by the
Statutes: Provided
that no student shall be eligible to be or continue to be a member of the
Students' Advisory Council unless he is enrolled as a student or after he
attains the age of twenty five years. A student member shall cease to be such
member if he fails to pass at the next University Examination. The
functions of the Students' Advisory Council shall be as follows namely :- (i) 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; (ii) all rules effecting
discipline, welfare, sports, library, Management of Hostel, Students Home,
extension work, Social work, students' health, N.C.C. National Service Scheme
etc. Shall be placed before the Students' Advisory Council for its views before
any decision is taken by the Executive Council: (iii) The Vice -Chancellor
or any authority of the University may ask for the views of the Students'
Advisory Council on any matter concerning the welfare of students; (iv) The Chairman of the
Students' Advisory Council shall be the Authority to decide whether a matter
does or does not concern the students; (v) the Students'
Advisory Council shall frame Its own rules of business and shall submit the
same to the Executive Council for consideration and approval; (vi) the end of the
bifurcation between Hojar College and Rabindranath Tagore University and the
creation of a single and entity shall mean that the Rabindranath Tagore University
shall have the common logo (Hojai College logo). The common flag (Hojai College
flage), the common Foundation Day, the common holiday list, common Teachers'
Association and common Students Union and one Prospectus. There
shall be a Finance Committee of the University consisting of the following
members, namely: (i) the Vice-chancellor
as Chairman (ii) two members elected
form the Court from amongst Its members; (iii) two members elected
by the Executive Council from its members; (iv) two members to be
nominated by the State Government, one from the Finance Department and the
other from the Education Department; (v) Finance (and
Accounts) Officer (vi) Registrar
(Administration). The
powers of the Finance Committee shall be as follows:- (a) To examine the annual
budget estimates and to give advice and suggestion to the Executive Councils
there on ; (b) To make
recommendation to the Executive Councils relating to the Finance of the University; (c) To examine every
proposal for new expenditures Involving sum of money exceeding rupees five lakh
and to advice the Executive Council there on; (d) To review the
financial position of the University periodically; (e) To suggest in general
the means for the Improvement of the financial position of the University; (f) To consider and
recommend revision of grades of pay and grades of pay of new post to the
Executive Council: (g) To deal with such
other matters relating to the financial matter of the University as may be
prescribed by the Statutes and Ordinances. (1) the University shall
have 3 Fund to be known as "Rabindranath Tagore University Fund" to
which shall be credited ail its income, fees, fines, contributions, donations,
loans and advances from any other sources. (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; (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. (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. (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. (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. (4) Notwithstanding
anything contained hereunder, the State Government shall have power when deemed
necessary to order an audit of the accounts of the University. (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. (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. The
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. "University"
means the Rabindranath Tagore University. "University
Grants Commission" means the University Grants Commission (UGC)
established under section 4 of the University Grants Commission Act, 1956 (3 of
1956). STATUTE 3 UNIVERSITY SEAL,
FLAG, ANTHEM, LUGO The
University shall have its seal. Hag. anthem and the logo as stipulated under
section 41 (vi)of the University Act. 3.1 The
University shall have a common seal the design of which is Approved by the
Executive Council and which shall be used for all official purposes of the
University. 3.2 The
University shall have its University flag appropriately designed and approved
by the Executive Council. 3.3 The
University shall have its Anthem as approved by the Executive Council of the
University which shall be played on appropriate occasions with due sanctity. 3.4 The
University may designed and adopt such Logo unique to the University for use
and display at appropriate places and on appropriate occasions 3.5 The
University Flag. Logo and the Anthem shall not contain anything that may
violate the ethos implicit in the culture, heritage and dignity of the
University, state and the nation. 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 the
provisions in the Section 14(1)-(5) of the University 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 position of the Pro-Vice
Chancellor shall be for a period of Three years and shall he co-terminus with
the term of the Vice-Chancellor. 4.2.3.2. The Pro-Vice Chancellor shall be a
member on 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 seal 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 initialed 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
Professor, two external experts to be nominated by the Vice Chancellor who may
be eminent academic, scientist or a bureaucrat, whose rank 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 oilier 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 shall place the
recommendation for consideration of the Executive Council. 4.3.2 Term of Office 4.3.2.1. The Registrar shall he a whole time
Officer of the University who shall be appointed for a term of hive (05) seats
from the dale 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 to her/his leave on ground of
illness or any other exigency, the Vice-Chancellor, on the approval of the
Executive Council may commit the charge of the office of the registry to any
suitable Officer/Professor of the University for a temporary period. 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 of the University
Act/Statutes/Ordinance. 4.3.3.2. The Registrar shall serve a
probation period of one (01) 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 desires and
following the provisions and the procedures under section 15(1), (2) of the
University Act and the Statute 4.1.1. 4.3.3.4. The Registrar shall draw the monthly
salary on the pay scale and the Pay Band as approved by the University
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 on payment of the approved licence fee and the billed
Electricity and water Charges as per the norms of the UGC/Ministry of Human
Resource Development, Government of India and as accepted by the State
Government. 4.3.3.6. The Registrar shall be entitled to
an official vehicle 24x7. 4.3.4. Duties and Responsibilities 4.3.4.1. Under the
provision of the section 15 (3). the Registrar shall be the ex-officio
Secretary of the Court, the Executive Council, the Construction Committee, the
Building and Works committee and other Committees as decided by the Executive
Council and the Vice-Chancellor with the exception of those authorities,
committees and any other bodies where the Vice-Chancellor herself/himself or
any other of her/his nominees are the Chairperson. 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 or any
other competent authority as the case may be. 4.3.4.3. The
Registrar's shall be the custodian of the records, the seal and the properly 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 all official letters
and communications. 4.3.4.5. The
Registrar is the authorised officer to put up all official Notifications,
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 in 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, for any breach of contract entered into 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 Agreement 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 Internal Complaints
Committee. 4.3.4.12. The
Registrar shall be responsible for timely and regular operation of the Semester
system. 4.3.4.13. 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, that ensures and enhance sustainable environment. 4.3.4.14. 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. 4.3.4.15. The
Registrar shall issue the appointment letters to the leaching and the
non-teaching staff with the terms of references its approved by the Executive
Council. 4.3.4.10 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
the section 17(1) of the Act of the University on approval of 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 academic qualifications and having fulfilled all oilier
eligibility criteria as per the requirement of the UGC/MHRD. 4.4.2. Term of Office The
Academic Registrar 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 his/her 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. 4.4.3. Conditions of Service 4.4.3.1. The Academic Registrar shall be a
full-time regular employee of the University and shall be entitled to the
emoluments in the approved pay scale and pay band accepted by the State
Government. 4.4.3.2. The Academic 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. 4.4.3.3. In the event of the Academic Officer
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 ff the University. 4.4.4. Duties and Responsibilities 4.4.4.1. Under the provision in the section
17 (1) of the Act of the University, 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. 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 syllable of all Academic
programmes of the University. The Academic Registrar shall ensure the new
course curricula and prepared and presented to the Academic Council for
consideration in accordance with the Learning Outcome Based Curriculum
framework. 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 to the teaching units in the
curricula. 4.4.4.4. The Academic Registrar shall
coordinate with the Meads of the Departments, the Deans of the faculties and
the Controller of Examination for governance of the semester system. 4.4.4.5. The Academic Registrar shall
organise Workshops and Training Programmes for the faculty members 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 other 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 Meads of
the Departments for facilitating teaching learning by the students through the
available MOOCS platforms like the SWAYAM. 4.4.4.8. The Academic Registrar shall he
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 digital data
base 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 Accreditation Board (NAB),
etc. 4.4.4.10. The Academic Registrar shall
organise the periodic Academic and Administrative Audit of the University by
external peer group. 4.4.4.1.1. The Academic Registrar shall
coordinate with the Director of the Internal Quality Assurance Cell (IQAC) in
all matters relating to the quality control mechanism of the University staled
in 4.1.4.6, and 4.1.4.7. 4.4.4.12. The Academic Registrar shall
coordinate with the Departments, the Deans of the Faculties, the Dean R & D
and the Dean. Student Welfare for facilitating Industry-Academia Interfacing. 4.4.4.13. The Academic Registrar shall
coordinate with the Meads of the Departments and the Meads of the Centres of
Studies and the Deans of the Faculties for facilitating appointment of Visiting
Professors and the Guest faculties. 4.4.4.14. The Academic Registrar shall
coordinate with the Deans of the Faculties. 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 Examination 4.5.1. Mode of Appointment The
Academic Registrar of the University shall be appointed by the Registrar under
the section 17(1) of the Act of the University on 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/MIIRD. 4.5.2. Term of Office The
Controller of Examinations shall serve as a whole lime 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 dale of 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 Slate Government. 4.5.3. Conditions of Service 4.5.3.1. The Controller of Examination 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 Examination shall
draw his salary in the Pay Scale and the Pas 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 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 the section 6
(iv) of the University Act, the Controller of Examination, 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 Examination shall
be responsible for coordinating with the Heads of the Departments/Centres of
Studies and the Principal 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 Examination 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 Examination 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 Examination shall
compile the results of the Mid Semester and the Semester End Examination of the
University and of the Constituent Colleges, if any and publish the same alter
due approval of the Vice-Chancellor. 4.5.4.6. The Controller of Examination shall
conduct the Examination of the Course Work of the PhD programme of the
University and shall prepare the result for declaration after due approval from
the Vice-Chancellor. 4.5.4.7. The Controller of Examination shall
coordinate with Academic Registrar and the Director, IQAC in creating student
database for the National Academic Depository (NAD), NAAC visit, NIRE Ranking
of the University and on any other matter of relevance to academic governance. 4.5.4.8. The Controller of Examination shall
be responsible for coordinating with the Academic Registrar. Registrar and the
Deans of the Faculties in organising the Convocation of the University with 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 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 4.63.1. The Finance Officer shall serve a
probation period of one (01) 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 section 20 (11 of
the University Act and the Statute 4.4.1, of the University 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 Hand as per the Ministry of Human
Resource. Government of India/the University Grants Commission and as approved
by the State Government. 4.6.3.4. 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 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, Extra mural Grants, Grant Over Heads,
etc. 4.6.4.3. The Finance Officer shall be
responsible for preparation of the 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 account of the University
in the Annual Report of the University within the stipulated time frame. 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 Registrar 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 the sections 43 (a-g). 44 (1). 45 (1-6) of the University Act. 4.6.4.9. The Finance Officer shall constantly
monitor the incurred expenditure find 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
Government to ensure efficiency and transparency in the financial operations of
the University. 4.6.4.12. The Finance Officer shall ensure
that 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 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 effecting 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 University 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 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' Advisors 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 make endeavour to resolve. 4.7.4.4. The Dean, Students' Welfare shall be
responsible for allocating seals to the admitted eligible students in the
Hostels of the University. 4.7.4.5. The Dean. Students' Welfare shall
guide, direct and monitor the performance of the Wardens of the Hostels. 4.7.4.6. The Dean, Students' Welfare shall
frame the Hostel Rules and Regulations for maintaining discipline and decorum
in the Hostels. 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 students' representative to the
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
supervises 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 University Act. STATUTE 5 LIBERAL EDUCATIONAL The
University shall develop and offer courses within the broad ambit of Liberal
Education with an objective of enlarging the intellectual horizon of the
students to achieve excellence in all round academic performance and
achievement which shall enrich the young minds with the ethos for a modern,
liberal and global citizency. Under the provision of the section 6(i) of the
University Act, the University shall offer its various courses within the
framework of the UGC by incorporating flexibility for pursuits of courses
enabling students from diverse streams to choose subjects across their core
disciplines. The Deans of faculties shall endeavour to develop such courses
that would also enable the students to acquire skills and knowledge that would
enhance their employability. There shall be an emphasis on interdisciplinary
teaching learning and research in the University. The pedagogy of the
University shall be such that there is scope for harnessing the creative
faculties of the students through independent observation, critical thinking
and creative problem solving. The University shall also extend courses and
engage in research on languages and traditional knowledge.FIRST
REGULATIONS OF RABINDRANATH TAGORE UNIVERSITY
PREAMBLE