In exercise of the powers conferred by
sub-sec. (1) of Sec. 20 read with Secs. 4 & 13-A of the Gujarat Professional
Technical Educational Colleges or Institutions (Regulation of Admission and
Fixation of Fees) Act, 2007 (Guj. Act No. 2 of 2008), the Government of Gujarat
hereby makes the following rules regulating the procedure for declaration of
Centre of Excellence to the Colleges, Institutions or Private Universities, as
follows, namely: (1)
These
rules may be called the Gujarat Professional Technical Educational Colleges or
Institutions (Procedure for Declaration of Centre of Excellence) Rules, 2014. (2)
They
shall come into force from the date of their publication in the Official
Gazette. (1)
In
these rules, unless the context otherwise requires, (a)
"Act"
means the Gujarat Professional Technical Educational Colleges or Institutions
(Regulation of Admission and Fixation of Fees) Act, 2007 (Guj. 2 of 2008); (b)
"Appellate
Committee" means Appellate Committee constituted under Rule 7. (c)
"Centre
of Excellence" means the College, Institution or Private University in which
the quality education, path breaking research, innovative teaching
methodologies, quality extension services, high employability and
entrepreneurship are imparted; (d)
"Committee"
means the High Level Committee constituted under Rule 3; (e)
"University"
means the University established under a law enacted by the Legislature of the
State; (f)
"Appendix"
means Appendix appended to these rules. (2)
The
words and expressions used in these rules but not defined shall have the
meanings assigned to them in the Act. (1)
There
shall be constituted a Committee to be called a "High Level
Committee" consisting of the following members, namely: (i)
The
Chairperson, to be nominated by the State Government who shall be selected from
amongst the former Directors of IISCs or IIMs or NITs or IIIT or TIFR or IITs
or Former Vice-Chancellors or Renowned Educationists; (ii)
one
member, to be nominated by the State Government from amongst the Eminent
Educationists; and (iii)
one
member, to be nominated by the State Government from amongst the Head of
Industrial or reputed Business Houses. (2)
The
Commissioner, Technical Education, Gujarat State, shall be ex-officio member
Secretary of the Committee. (3)
The
nominated member shall be entitled to receive the remuneration, fees, other
charges and facilities as specified in Appendix II as may be decided by the
State Government. (1)
The
Committee shall have the following powers, namely; (a)
to
give its evaluation in numerical values in the scale of 0 to 10 for the
different parameters of evaluation mentioned in Appendix I;. (b)
to
recommend explicitly to the State Government the eligibility or otherwise for
conferring the status of the 'Center of Excellence' to the applicant College,
Institution or the private University, in Form "C" as specified in
the Appendix I. (3)
The
Committee shall have the following functions, namely: (a)
to
undertake the perusal and evaluation of the structured proposal submitted by
the applicant Colleges, Institutions or the Private Universities in Form
"B" as specified in the Appendix I; (b)
to
visit the campus of applicant College, Institution or the Private University
for seeking additional information, clarification and interaction with the
management, faculty and students of the said College, Institution or the
Private University and record observations; (c)
to
collect the information and data during its visit, the comprehensive
presentation integrating infrastructure development, directions of growth and
achievements; (d)
to
discuss with the Director General, Directors and Deans with respect to the
matters and issues related to items specified at serial numbers (1),(2) and (3)
of Part-B of the Appendix I. The terms and conditions of the members of
Committee shall be as follows, namely: (a)
The
tenure of the nominated members of the Committee shall be of two years and
shall not be eligible for re-nomination; (b)
a
nominated member, having any relation with the applicant College, Institution
or the Private University, shall be required to inform the State Government of
having his relations with the said College, Institution or the Private
University. On receiving such information from the member so nominated, the
State Government shall nominate another member in his place in the Committee; (c)
an
application for conferring the status of "Centre of Excellence" to
the applicant College, Institution or the Private University shall be dealt
with expeditiously but not later than the period of three months from the date
of the receipt of the application by the State Government. (1)
The
procedure for making application for grant of Centre of Excellence' shall be as
follows, namely: (i)
The
College, Institution or the Private University seeking the status of Centre of
Excellence' shall make an application or submit its proposal in Form 'A' and
Form 'B' as specified in Appendix I alongwith the non-refundable fees of rupees
two lakhs, to the State Government. The applicant College, Institution or the
Private University shall also require to pay rupees five lakhs as security
Deposit. (ii)
The
application made under sub-rule (1) shall be forwarded to the Member-secretary
of the Committee constituted under Rule 3. The Member-secretary shall, in
consultation with the Chairperson and other members of the Committee convene
the meeting of the Committee and process the application. (iii)
It
shall be the duty of the College, Institution or the Private University, (a)
to
provide all additional and necessary information and clarifications which the
Committee may require, in the prescribed time limit; (b)
to
facilitate campus visit of the Committee on scheduled dates and time; (c)
to
follow the scoring system. (iv)
In
case, the application of the College, Institution or the Private University,
for grant of Status of 'Centre of Excellence' is not granted by the State
Government, it shall not be eligible to apply for the next two calendar years. (2)
In
case, it is found that the College, Institution or the Private University has
been conferred the status of 'Centre of Excellence' on the basis of wrong data
or deliberate concealment of vital information, a notice shall be given to the
concerned College, Institution or the Private University stating as to why the
status of 'Centre of Excellence' conferred should not be cancelled and require
it to send/give the explanation or necessary clarification within a period of
fifteen days to the Committee which shall consider the explanation or
clarification made by it and shall send its report to the State Government
alongwith its recommendation. (3)
After
the receipt of the report under sub-rule (2), the same shall be considered by
the State Government and if in the opinion of the State Government the reply
and explanation is not satisfactory, it shall after recording the reasons in
writing by order/cancel the status of 'Centre of Excellence' conferred on the
College, Institution or the Private University and thereupon it shall not be
eligible for making the application for grant of status of Centre of Excellence
for a period of next four years and liable for a penalty of a sum not exceeding
rupees ten lakhs. In addition, the College, Institution or the Private University
shall be required to follow any direction of the State Government with regard
to the fees already collected by it. (1)
There
shall be constituted a Committee to be called the Appellate Committee
consisting of following members, namely: (i)
Principal
Secretary to the Government of Gujarat, Education Department; (ii)
Director,
Indian Institute of Technology, Gandhinagar; (iii)
Director,
Indian Institute of Information Technology, Vadodara; (iv)
Director,
Indian Institute of Management, Ahmedabad. (2)
Any
College, Institution or the Private University aggrieved by the decision of the
State Government rejecting the proposal, may prefer an appeal to the Appellate
Committee within 30 days from date of the receipt of decision disqualifying it
by the High Level Committee or the order rejecting the application, for
reconsideration of the decision of the rejection. (3)
On
receipt of the appeal preferred under sub-rule (2), the Appellate Committee
shall scrutinize the proposal afresh and after consideration if it is satisfied
that there are sufficient reasons for reconsideration of the proposal, it may
refer the proposal back with its recommendation to the State Government to
reconsider its decision. (4)
The
Appellate Committee shall inspect all the issues of alleged irregularities
brought to the notice of the State Government and recommend as deemed fit, the
actions, ranging from revocation of the eligibility of autonomy to conditional
continuance on specific terms and impose penalty up to Rs. 20.00 lakhs. The State Government may cause to inspect the
College, Institution or, the Private University at any time. If it comes to its
notice that the said College, Institution or, the Private University has
misused the autonomy in admissions, fees or both, it shall make a reference to
the Appellate Committee. The Appellate Committee after following the principles
of natural justice and after going through all the issues of alleged
irregularities shall make its recommendations as deems fit. The Appellate
Committee may recommend revocation of status of 'Centre of Excellence' or its
conditional continuance on specific terms and may also impose penalty up to Rs.
20.00 lakhs. It shall be obligatory for the College,
Institution or, the Private University to upload the copy of application made
to the Government for grant of Centre of Excellence, annual accounts and the
copy of letter conferring the status of Centre of Excellence on its website
within a period of six months from the closure of each financial year. (1)
Any
College, Institution or Private University seeking status of 'Centre of
Excellence' shall be liable to give all true, correct and complete information
in the application form, as and when called for by the High Level Committee and
at any stage of processing the application. (2)
Any
breach shall make the college liable for forfeiture of the security deposit or
part thereof. In implementation of the provisions of these
rules, if any difficulty or question arises as to the interpretation of any
provision, the decision of the Government shall be final. [See Rule 6(1)] PART I FORM A [See Rule 3(3)] Honorarium, Remuneration and Travelling Allowance for nominated members
of High Level Committee to attend the meetings. (a) (b) Remuneration Honorarium Rs. Hotel Accommodation per day Rs. Charges for travel within the city Rs. Food Bill per day not exceeding Rs. 5,000 5,000 A.C. Taxi Charges up to 50 km. 500 (c) Travelling Allowance Air Rail Road Economy Class A.C.I. Class A.C. Taxi/Ordinary Taxi/Own Car (Rs. 16 per Km.)GUJARAT
PROFESSIONAL TECHNICAL EDUCATIONAL COLLEGES OR INSTITUTIONS (PROCEDURE FOR
DECLARATION OF CENTRE OF EXCELLENCE) RULES, 2014
PREAMBLE